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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2) in Andhra Pradesh Mineral Dealer's Rules, 2000

(2)Every application made under sub-rule (1) shall be accompanied by
(a)A fee of Rs. 1000/- (Rupees one thousand only) payable through treasury challan under the following head of account:
"0853 - None-Ferrous Mining and Metallurgical Industries.