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[Cites 0, Cited by 0] [Section 23(7)] [Section 23] [Entire Act]

State of Andhra Pradesh - Subsection

Section 23(7)(b) in THE ANDHRA PRADESH STATE AQUACULTURE DEVELOPMENT AUTHORITY ACT, 2020

(b)If the Licensing Authority is of the opinion that the applicant has not fulfilled majority of the prescribed terms and conditions, the applicant shall be informed the same and be given an opportunity to furnish documents before rejecting the application within fifteen (15) days from the date of receipt of letter issued by licensing authority.