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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(4) in The Andhra Pradesh Fire and Emergency Operations and Levy of Fee Rules, 2006

(4)The applicant may submit an Appeal to the Director General of Fire Services against the refusal orders of the Authorized Officer to renew the licence within 30 days from the date of receipt of order in Form No. 7.