Section 15(1)(b) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(b) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(b)by a Joint Commissioner or Deputy Commissioner suo motu under sub-section (2) of section 14 may appeal to the Appellate Tribunal within sixty days from the date on which the order or proceeding was served on him.

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State of Andhra Pradesh - Subsection

Section 15(1)(b) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996