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State of Andhra Pradesh - Section

Section 29 in Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987

29. Powers to delegate.

- The Commissioner may, subject to such conditions and restrictions as the Government may by general or special order impose, by order in writing delegate to any officer or authority subordinate to him, either generally or as respects any particular matter of class of matters any of his powers under this Act.