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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3) in Andhra Pradesh Co-Operative Tribunal (Procedure) Rules, 1994

(3)Every such application shall be made in accordance with the provisions of the Act and the rules made thereunder and shall be accompanied by a challan for the amounts as prescribed under Rule 48.