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State of Andhra Pradesh - Section

Section 27 in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

27.

An assessing authority, an appellate authority or a revision authority shall, for the purpose of this Act, have power :-
(a)to summon and enforce the attendance of any person to examine him on oath or affirmation; and
(b)to require the production of any document.