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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7A(3) in Andhra Pradesh Rural Development Act, 1996

(3)The authority or person making deduction under sub-section (1) shall furnish to the dealer from whom such deduction is mades, a certificate, containing such particulars as may be prescribed.