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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(5) in Andhra Pradesh Entertainments Tax Act, 1939

(5)The penalty leviable under this Act shall be without prejudice to the institution of any proceeding for an offence under this Act, or for the recovery of the entire amount remaining unpaid under sub-section (4).] [Inserted by Act No. 4 of 1986, dated 29.3.1986.]