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State of Andhra Pradesh - Section

Section 12 in Andhra Pradesh Aquaculture Seed (Quality Control) Rules, 2006

12. The form and manner in which and the fee on payment of which the appeal may be preferred under Section 25.

(1)every memorandum of appeal shall be accompanied by a treasury receipt for a sum of Rs. 1000/-.
(2)every memorandum of appeal shall be presented either in person or through an agent duly authorized in writing in this behalf by the appellant or may be sent by the registered post.