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[Cites 0, Cited by 0] [Section 15(5)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(5)(f) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(f)The e-Seva center operator, will enter the particulars given by the applicant in the application form in their computer programmed to make a preliminary check, to verify whether required particulars have been, furnished properly, and if so, the application, shall be processed and forwarded, along with the documents, to Fire Services for necessary scrutiny and action. However if the particulars are not properly furnished, the application will be returned to the applicant at e-Seva center with computer generated details of deficiencies, for rectification and resubmission.