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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(2) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(2)The Authorized Officer shall approve the plan and send to the applicant with licence. Every licence granted under this Rule shall be valid for a period of three years or for such lessor period as may be specified in the licence.