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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2)(b) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(b)two per cent of amount of tax per each month thereafter during the time the person continues to make default in the payment of the tax.