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

State of Andhra Pradesh - Subsection

Section 9C(3) in Andhra Pradesh Entertainments Tax Act, 1939

(3)In relation to any order passed under this Act, the powers conferred by sub-sections (1) and (2) shall be exercisable only within such period, not exceeding four years, from the date on which the order was served on the proprietor as may be prescribed.