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

State of Andhra Pradesh - Subsection

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

(3)If the High Court, on perusing the petition, considers that there is no sufficient ground for interfering, it may dismiss the petition summarily;Provided that no petition shall be dismissed unless the petitioner has had a reasonable opportunity of being heard in support thereof.