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[Cites 0, Cited by 0] [Section 32A] [Entire Act]

State of Telangana - Subsection

Section 32A(3) in Telangana Prohibition Act, 1995

(3)All applications made for grant of permit or licence pending before the permitting or licensing authority on the appointed date and every action taken, or enquiry made in respect of such application, shall abate and all fees paid in connection therewith (including the application fee and licence fee, if any) already paid shall be refunded.]