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 0] [Section 23] [Entire Act] State of Andhra Pradesh - Subsection Section 23(3) in Andhra Pradesh (Agricultural Produce and Livestock) Markets Act, 1966 (3)The recovery of the licence fees under sub-section (2) shall not entitle the person convicted to the grant of a licence under this Act.
