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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(1) in Andhra Pradesh Lotteries Rules, 1968

(1)Any person aggrieved by any order passed by the licensing authority under the Act, may within thirty days of the communication to him of the said order prefer an appeal to the Board of Revenue.