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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(3) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

(3)The applicant shall pay the non-refundable registration charge and license fee for the five years' license period before commencement of the license period either in one lump sum or in five equal installments at his option.