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 113] [Entire Act] State of Andhra Pradesh - Subsection Section 113(2) in Andhra Pradesh Municipalities Act, 1965 (2)The rates of tax shall be determined by the council provided that in no case they shall exceed the maximum laid down in Schedule II.
