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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(2)(c) in Andhra Pradesh Tax on Luxuries Act, 1987

(c)If the proprietor fails to comply with the terms of the notice issued to him under Clause (a), the assessing authority shall assess to the best of its judgment, the amount of tax due from him.