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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Andhra Pradesh - Subsection

Section 26(2) in Andhra Pradesh Legal Metrology (Enforcement) Rules, 2011

(2)An application for appeal to State Government shall be accompanied by fee of Rs. 500 and for appeal to Controller shall be accompanied by fee of Rs. 200 paid either by demand draft or by affixing court fee stamp for the said value as the case may be.