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[Cites 0, Cited by 2] [Entire Act]

State of Andhra Pradesh - Section

Section 30 in Andhra Pradesh Excise Act, 1968

30. Technical defects, irregularities and omissions.

(1)No licence granted under this Act shall be deemed to be invalid by reason merely of any technical defect, irregularity or omission in the licence or in any proceedings taken prior to the grant thereof.
(2)The decision of the Commissioner as to what is a technical defect, irregularity or omission shall be final.