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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(1) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(1)An application for the renewal of licence shall bear a court fee stamp of Rs.2 and shall be submitted to the licensing authority one month in advance of its expiry together with challan in original in support of payment of the annual licence fee.