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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2) in Andhra Pradesh Entertainments Tax Act, 1939

(2)The Deputy Commissioner may by an order, on an application made to him by the proprietor allow extension of time for payment of tax, penalty or other amount due under this Act or permit the payment thereof in such instalments, within such intervals and subject to such conditions as he may specify in the said order, having regard to the circumstances of each case.