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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(8) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(8)Every order passed by the Appellate Tribunal under subsection (4) shall be communicated by it to the importer, the authority against whose order the appeal was preferred, the Commissioner and such other authorities as may be prescribed.