Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] State of Andhra Pradesh - Subsection Section 17(2) in The Andhra Pradesh Fire Service Act, 1999 (2)Against every order of the authorised officer refusing to grant a licence, an appeal shall lie to the Director-General within thirty days from the date of receipt of the order.
