Section 15(4)(ii) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(4)(ii) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(ii)set aside the assessment or the penalty or both and direct the assessing authority to pass fresh order after such further inquiry as may be directed; or

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State of Andhra Pradesh - Subsection

Section 15(4)(ii) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996