Section 30(2)(d) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Andhra Pradesh - Subsection

Section 30(2)(d) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(d)any other matter including levy of fees for which there is no specific provision in this Act, and for which provision is in the opinion of the Government, necessary for giving effect to the purposes of this Act; and

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State of Andhra Pradesh - Subsection

Section 30(2)(d) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996