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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14A(4) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

(4)The licensing authority shall finally determine the amount of tax leviable under Clause (6) of Section 6-A and issue an order of final assessment of tax for the year in Form No. 6.