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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Telangana - Subsection

Section 21A(2) in Telangana Sugarcane (Regulation of Supply and Purchase) Act, 1961

(2)Where the appellate authority is of opinion that any tax has been short-levied, no order enhancing the tax shall be made unless the appellant has been given notice to show cause, within one month from the date of communication thereof, against the proposed order.