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

State of Andhra Pradesh - Subsection

Section 15(3) in Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987

(3)The appeal shall be in such form and verified in such manner, as may be prescribed.Provided that the appellate authority may for sufficient cause shown, admit an appeal preferred after the expiry of the period of thirty days afore-said.