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State of Andhra Pradesh - Section

Section 18 in The Andhra Pradesh Fire Service Act, 1999

18. Duration of Licence:

- Every licence granted under Section 17 shall be valid for a period of three years, or for such lesser period as may be specified in the licence and may be renewed from time to time for a similar or lesser period as may be specified in the renewed licence and may be cancelled for reasons to be recorded in writing.