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State of Andhra Pradesh - Section
Section 23A in Andhra Pradesh Excise Act, 1968
23A. [ [Omitted by Act No. 5 of 2012, dated 16.4.2012.]
***]| 23A. [ Payments by the Corporation. [Inserted by Act No. 17 of 2006, dated 1.3.2006.]- In Consideration of the Privilege conferred on the Corporation, in terms of the Andhra Pradesh (Regulation of Trade in Indian Liquor, Foreign Liquor) Act, 1993, the entire margins Special Privilege Fee, any other receipts and any other amount realised by the Corporation from whatever source after deducting the expenses incurred by the Corporation, shall be paid as Privilege Fee or Special Privilege Fee or any other fee by whatever name called to the Commissioner of Prohibition & Excise in terms of Section 23 (1) in the month succeeding the month of sale.] |