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

State of Andhra Pradesh - Subsection

Section 9B(6) in Andhra Pradesh Entertainments Tax Act, 1939

(6)Before passing orders under sub-section (5) the appellate authority may make such enquiry as it deems fit or remand the case to any subordinate officer or authority for an enquiry and report on any specified point or points.