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[Cites 0, Cited by 0] [Section 14E] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14E(3) in Andhra Pradesh General Sales Tax Act, 1957

(3)From among the dealers who filed returns under sub-section (1),the Deputy Commissioner shall on the basis of the guidelines issued by the Commissioner of commercial Taxes from time to time, identify within such time as may be prescribed, the dealers whose assessments shall be taken up under Section 14.