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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(2) in The Andhra Pradesh State Agricultural Council Act, 2020

(2)Where a renewal fee is not paid within the said date, the Secretary shall remove the name of the defaulter from the Register after giving a notice in such manner as may be prescribed:Provided that the name so removed may be restored to the Register on payment of such fee in such manner as may be prescribed.