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State of Andhra Pradesh - Section

Section 46C in Andhra Pradesh Excise Act, 1968

46C. Appeal.

- Any person aggrieved by an order passed by Deputy Commissioner of Prohibition and Excise under Section 46 may, within sixty days from the date of passing such order, appeal to the Commissioner of Prohibition and Excise, who may after giving reasonable opportunity to the appellant pass such orders as he deems fit.