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[Cites 0, Cited by 0] [Section 16(4)] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(4)(d) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

(d)The licensee shall also remit Rs. 5,00,000/- (Rupees five lakhs only) towards non refundable re-registration charge on or before 20th June of the succeeding year].