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State of Andhra Pradesh - Section

Section 21 in Andhra Pradesh Tax on Luxuries Act, 1987

21. Certain provisions of Limitation Act to apply to appeal and revision application.

- The provisions of Sections 4, 5 and 12 of the Limitation Act, 1963 shall as far as. may be, apply in computing the period for making ah appeal under Section 11 or an application for revision under Section 12.