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[Cites 0, Cited by 4] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(4) in Andhra Pradesh General Sales Tax Act, 1957

(4)The Appellate Tribunal shall, with the previous sanction of the State Government make regulations consistent with the provisions of this Act and rules made thereunder, for regulating its procedure and the disposal of its business.