Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15A] [Entire Act] State of Andhra Pradesh - Subsection Section 15A(3) in Andhra Pradesh Entertainments Tax Act, 1939 (3)The manner of levy and collection of tax under this section, submission of returns and other incidental matters shall be such as may be prescribed.
