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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(6) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

(6)In the event of failure to remit the non-refundable registration charge and license fee installment on or before the due date, the licence shall stand cancelled automatically and all the deposits shall stand forfeited to the Government.