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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Andhra Pradesh - Subsection

Section 27(4) in Andhra Pradesh Tax on Professions, Trades, Callings and Employment Rules, 1987

(4)The authority under whose orders the notice was issued shall, on being satisfied from the report of the messenger or the postal acknowledgement or by taking such evidence as he deems proper that the notice has been served in accordance with the rule, record the fact and make an order to that effect.