Section 10(2)(d) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(2)(d) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001

(d)any other matter including levy of fees for which there is no specific provisions in this Act, and for which provisions is, in the opinion of the Government, necessary for giving effect to the purposes of this Act; and

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State of Andhra Pradesh - Subsection

Section 10(2)(d) in Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001