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[Cites 0, Cited by 0] [Section 10B] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10B(7) in Andhra Pradesh Entertainments Tax Act, 1939

(7)The Provisions of this section shall be without prejudice to any action that may be taken for the recovery of the money due from the proprietor.] [Inserted by Act No. 23 of 1988, dated 6.9.1988.]