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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1) in Andhra Pradesh Mineral Dealer's Rules, 2000

(1)Any person aggrieved by an order passed on an appeal under these rules may file an application for revision before the State Government within thirty (30) days from the date of communication of such order in Form - K.