Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act] State of Andhra Pradesh - Subsection Section 39(2)(d) in Andhra Pradesh General Sales Tax Act, 1957 (d)the rectification of mistakes apparent from the record of any assessment, appeal or revision and the period within which such rectification may be made;