Section 12(3) in Andhra Pradesh Mineral Dealer's Rules, 2000

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State of Andhra Pradesh - Subsection

Section 12(3) in Andhra Pradesh Mineral Dealer's Rules, 2000

(3)The Government may for sufficient reasons condone the delay in submission of revision application.Form 'A'(See Rule 4 (1))(Application for Registration/renewal)

1. Name of applicant (in full)	{\|

|-| 2. Profession|-| 3. Full Address

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State of Andhra Pradesh - Subsection

Section 12(3) in Andhra Pradesh Mineral Dealer's Rules, 2000