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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2)(ii) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

(ii)in the case of second and subsequent detection, three times the tax levied or leviable in respect of such goods: