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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Andhra Pradesh - Subsection

Section 19(5) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(5)The Applicant may submit an Appeal to the Director General of Fire Services against the orders of refusal to grant the licence by an Authorized Officer within thirty days from the date of receipt of the order in Form No. 7.