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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(r) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

(r)"Proportionate License Fee or proportionate non-refundable registration charge" for the purpose of collection of license fee and non-refundable registration charge means the License fee or the non-refundable registration charge calculated proportionately to one quarter of the License period.