Section 10(3)(iii) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(3)(iii) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(iii)the penalty, if any, levied under Section 18, shall be paid by the person into the Government Treasury by such date, which shall be after twenty one days from the date of service of the notice, as may be specified in the notice issued by the assessing authority for this purpose.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 10(3)(iii) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996