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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(2) in Andhra Pradesh Tax on Luxuries Act, 1987

(2)Any exemption from tax or interest or reduction in the rate of tax notified under sub-section (1);
(a)may extend to the whole of the State or to any specified area or areas therein;
(b)may be subject to such restrictions and conditions as may be specified in the notification.]