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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(1)(iv) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

(iv)Challans [or Demand Draft obtained from a Scheduled Bank drawn in favour of the Commissioner of Prohibition and Excise or the Auctioning Authority] [Added vide G.O.MS.NO. 453 Rev.)Ex-II) Deptt dated 15.5.2010.] [***]. [Omitted 'or rupees five thousand only being non refundable participation fee' as per G.O.Ms No.598, Rev. (Ex II) 26-05-2006).]