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[Cites 0, Cited by 2] [Section 22(7)] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(7)(a) in Andhra Pradesh General Sales Tax Act, 1957

(a)The Special Appellate Tribunal may, on the application of the dealer or the prescribed authority review any order passed by it under sub section (4) on the basis of facts which were not before it when it passed the order.