Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Andhra Pradesh - Subsection Section 17(3) in Andhra Pradesh Motor Vehicles Taxation Act, 1963 (3)When a Schedule is so amended, any reference to that Schedule in this Act shall be construed as a reference to such Schedule as so amended.
