Section 13(3)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(3)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(a)in an appeal against an order of assessment to confirm, reduce, enhance or annul the assessment, or set aside the assessment and refer the case back to the assessing authority for making a fresh assessment in accordance with the direction given by it or him; and

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State of Andhra Pradesh - Subsection

Section 13(3)(a) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996