Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 20] [Entire Act] State of Andhra Pradesh - Subsection Section 20(3) in Andhra Pradesh Excise Act, 1968 (3)[ The licensee/lease holder shall not, on account of closure of the shop/bar under this section, be entitled to any compensation or refund of licence fee or lease amount.] [Substituted by Act No. 1 of 2010, dated 19.4.2010.]
