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[Cites 0, Cited by 0] [Section 9C] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9C(2) in Andhra Pradesh Entertainments Tax Act, 1939

(2)Power of the nature referred to in sub-section (1) may also be exercised by the Entertainments Tax Deputy Commissioner and the Commercial Tax Officer in the case of orders passed or proceedings recorded by authorities, officers or persons subordinate to him.