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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(4)(d) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

(d)The licensee shall remit the 4th installment sum equal to the annual non-refundable registration charge and license fee on or before 20th June of the third year of the license period.