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[Cites 0, Cited by 2] [Section 32] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32(2) in Andhra Pradesh Excise Act, 1968

(2)When a licence is withdrawn under sub-section (1) or clause (e) of sub-section (1) of Section 31 part of the licence fee proportionate to the unexpired portion of the term of the licence and the deposit made by the licensee in respect thereof shall be refunded to him after deducting the amount if any due from him to the Government.