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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6A(5) in Andhra Pradesh Motor Vehicles Taxation Rules, 1963

(5)The additional tax demand shall be paid within the time stipulated in the form of a Demand Draft drawn in favour of the Secretary, RTA concerned or in any manner as prescribed in the Rules.