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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

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

(4)After considering the application and such additional information or evidence as may be furnished and after making such enquiry as he considers necessary, the assessing authority shall grant a certificate of enrolment in Form IIA.