Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Andhra Pradesh - Section

Section 13C in The Andhra Pradesh Prohibition Act, 1995

13C. Appeal

Any person aggrieved by an order passed by the Deputy Commissioner of Prohibition and Excise under Section 13 may, within sixty days from the date of passing such order, appeal to the Commissioner of Prohibition and Excise, who may after giving reasonable opportunity to the appellant pass such orders as he deems fit.