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[Cites 0, Cited by 0] [Section 16(7)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(7)(b) in Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996

(b)The application for review shall be preferred within such time and in such manner as may be prescribed, and shall, where it is preferred by the importer, be accompanied by a fee of five hundred rupees.