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[Cites 0, Cited by 0] [Section 14(7A)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(7A)(b) in Andhra Pradesh General Sales Tax Act, 1957

(b)the period between the date of issue of notice of assessment and the date of actual submission of reply or objections; shall be excluded in computing the period of four years or six years, as the case may be, specified in this section for the purpose of making the assessment.