Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(3) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996 (3)The powers conferred by sub-section (1) shall be exercised within a period of four years from the date on which the said order was served on the Importer.
