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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 (Lease of right of selling by shop and conditions of licenses) Rules, 2005

(3)Every tender shall be taken in to consideration if it is presented on or before the prescribed date and time and no tender shall be received after the presenting date and time notified by the auctioning authority.