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[Cites 0, Cited by 3] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(1) in Andhra Pradesh Excise Act, 1968

(1)Whenever the authority which granted any licence under this Act considers that such licence should be withdrawn for any cause other than those specified in Section 31, it may withdraw the licence on the expiration of not less than thirty day's notice in writing of its intention to do so.