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[Cites 0, Cited by 0] [Section 263] [Entire Act]

State of Andhra Pradesh - Subsection

Section 263(3) in Andhra Pradesh Municipalities Act, 1965

(3)Applications for renewal of such licences shall be made not less than thirty days and not more than ninety days before the end of every year and applications for licences for places to be newly opened shall be made not less than thirty days and not more than ninety days before they are opened.