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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(3) in Andhra Pradesh Motor Transport Workers Rules, 1963

(3)The fee for the amendment of the certificate of registration shall be five rupees plus the amount, if any, by which the fee that would have been payable if the licence had been originally issued in the amended form, exceeds the fee originally paid for the certificate of registration.