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 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(2) in Andhra Pradesh Lotteries Rules, 1968 (2)No application for the grant of a licence shall be entertained unless the application is accompanied by a receipt evidencing the payment of the fee specified thereof under sub-rule (1).
