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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9A(3) in Andhra Pradesh Entertainments Tax Act, 1939

(3)When making an assessment to the best of judgment under sub-section (1) or sub-section (2) the prescribed authority may also direct the proprietor to pay in addition to the tax assessed, a penalty as specified in sub-section (4).