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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3) in Andhra Pradesh Value Added Tax Appellate Tribunal Regulations, 2005

(3)An application for re-admission of an appeal, application or petition dismissed for default or disposed exparte, shall be made within thirty days from the date of communication of the order of dismissal.Chapter - IV Hearing, Adjournment and Judgment