Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Andhra Pradesh - Subsection Section 24(1) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006 (1)Every Licensee shall before the commencement of any calendar year, pay the annual licence fee of such amount as is prescribed in Rule 28.
