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 10 in Andhra Pradesh Aquaculture Seed (Quality Control) Rules, 2006 10. Fees. - Every application under sub-section (1) of Section 14 shall be accompanied by a fee of Rs. 1000 (Rupees one thousand) in form of treasury receipt favouring Commissioner/ Director of Fisheries, Government of Andhra Pradesh.
