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[Cites 0, Cited by 0] [Section 14E] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14E(2) in Andhra Pradesh General Sales Tax Act, 1957

(2)The Commissioner of Commercial Taxes shall issue guidelines from time to time, for identifying from among the dealers who filed returns under sub-section (1), the dealers whose assessments shall be taken up for assessment under Section 14.