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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(b) in Andhra Pradesh Pulses (Licensing Storage and Regulation) Order, 2007

(b)to the Chief Rationing Officer, if such order is that of District Supply Officer (City) or Assistant Supply Officer, in respect of twin cities of Hyderabad and Secunderabad. Provided that in case of cancellation of a license by the licensing authority on the ground of conviction by a Court of Law no appeal against such cancellation shall lie to the Appellate Authority.