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 9D] [Entire Act] State of Andhra Pradesh - Subsection Section 9D(8) in Andhra Pradesh Entertainments Tax Act, 1939 (8)In respect of every petition or application preferred under subsection (1) or sub-section (7) the costs shall be in the discretion of the High Court.
