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[Cites 0, Cited by 0] [Section 65(1)] [Section 65] [Entire Act]

State of Andhra Pradesh - Subsection

Section 65(1)(b) in Andhra Pradesh Excise Act, 1968

(b)any loss that may accrue when, in consequence of default, a lease under Section 17 has been taken under management by the Collector, or has been resold by him;