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State of Andhra Pradesh - Section
Section 23B in Andhra Pradesh Excise Act, 1968
23B. [ [Omitted by Act No. 5 of 2012, dated 16.4.2012.]
***]| 23B. [ Payments by the Corporation from 21-7-1993. [Inserted by Act No. 17 of 2006, dated 1.3.2006.]- Notwithstanding anything contained in this Act, and the Andhra Pradesh (Regulation of Trade in India Liquor, Foreign Liquor) Act, 1993 and the rules made thereunder, or any order issued by the Government or the Commissioner of Prohibition and Excise, all amounts paid by the Corporation from 21-07-1993 to the Commissioner of Prohibition and Excise as Privilege Fee or Special Privilege fee or any other fee or cess by whatever name called in consideration of the privilege conferred on the Corporation, shall be deemed to by the Corporation, shall be deemed to be the due payment for the relevant years under Sections 23 and 23-A.] |