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[Cites 0, Cited by 0] [Section 12F] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12F(3) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966

(3)No order shall be passed under sub-section (1) enhancing any assessment unless opportunity has been given to the assessee to show cause against the proposed enhancement.