Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 20 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971 20. Refund of licence fee. - If the licence applied for is refused the licence fee paid, if any, with the application shall be refunded.
