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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(o) in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005

(o)"Proportionate License Fee" for the purpose of collection of Licence Fee means Licence fee calculated proportionately to one quarter of the Licence Fee.