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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(3) in The A.P. Poisons (Possession and Sale) Rules, 2016

(3)In the case of any change in the place of business of the licensee, a fresh application for license shall be made to the licensing authority and such application shall bear a Court-stamp of one hundred rupees.