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] [Section 23] [Entire Act] State of Andhra Pradesh - Subsection Section 23(2) in Andhra Pradesh Excise Act, 1968 (2)[ It shall be lawful for the Government to prescribed different rates of exclusive privilege fee for different purposes mentioned in sub-section (1) of Section 17.] [Added by Act No. 35 of 2005, dated 26.10.2005.]
