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[Cites 0, Cited by 0] [Section 72(2)] [Section 72] [Entire Act]

State of Andhra Pradesh - Subsection

Section 72(2)(g) in Andhra Pradesh Excise Act, 1968

(g)regulating the time, place and manner of payment of any duty or fee and the taking of security for the payment of any duty or fee;
(gg)specifying the factors which should be taken into consideration for according or withholding approval under Section 24 and the period within which and the manner in which, such approval shall be accorded or withheld;