Section 9(1)(a) in Andhra Pradesh Tax on Luxuries Act, 1987

[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1)(a) in Andhra Pradesh Tax on Luxuries Act, 1987

(a)fails without sufficient cause or neglects to furnish a return as required by [sub-sections (1) or (1A) of Section 6 as the case may be;] [Substituted for the expression 'Sub-section (1) of section 6' by Act No. 28 of 1996, w.e.f. 1.8.96.] or

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State of Andhra Pradesh - Subsection

Section 9(1)(a) in Andhra Pradesh Tax on Luxuries Act, 1987