Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(3) in Andhra Pradesh Tax on Luxuries Act, 1987

(3)On receipt of an appeal under sub-section (1), the appellate authority may, after giving the. appellant a reasonable opportunity of being heard, confirm, annul or modify the assessment or penalty.