Legal Document View

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
[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(3)(b) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(b)the application under clause (a) shall be in Form L-7(B) and shall bear a Court Fee Stamp of "the requisite value as per the Indian Stamp Act, 1899".