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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6A(3) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

(3)If the registered owner or the permit holder or the person in control of vehicle, as the case may be, requests the Licensing Officer to give him an opportunity of being heard, it shall be given and only after the hearing, decision shall be taken whether demand should be raised or not.