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[Cites 0, Cited by 0] [Section 9D(7)] [Section 9D] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9D(7)(b) in Andhra Pradesh Entertainments Tax Act, 1939

(b)The application for review shall be preferred within such time, and in such manner as may be prescribed, and shall, where it is preferred by the proprietor, be accompanied by a fee of rupees one hundred.