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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4A(9) in Andhra Pradesh Tax on Luxuries Act, 1987

(9)Where the liability of a tobacconist to whom a Certificate of Registration has been granted under sub-section (4) to pay, the luxury tax under this Act has ceased, such registration certificate may, on application by him, be cancelled by the prescribed authority in the manner prescribed.