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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2) in Andhra Pradesh Mineral Dealer's Rules, 2000

(2)Every application for an appeal shall be accompanied with a fee of Rs. 200/- (Rupees two hundred only) to be deposited under the Head of Account mentioned in sub-rule (2) of Rule 4. The appeal shall be disposed off by the appellant authority within a period of one month from the date of its receipt.