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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(2) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005

(2)Place of hearing. - All appeals shall ordinarily be heard at Hyderabad & Visakhapatnam.Provided that the Chairman may decide that any appeal may be heard at any other place in the respective jurisdictions.