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[Cites 0, Cited by 0] [Section 32A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 32A(3) in The Andhra Pradesh Prohibition Act, 1995

(3)All applications made for grant of permit or licence pending before the permittting or licensing authority on the appointed date and every action taken, or enquiry made in respect of such application, shall abate and all fees paid in connection there with (including the application fee and licence fee, if any) already paid shall be refunded.