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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(1)(iv) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(iv)The Commissioner on payment of a fee of Rs. 50,000/- (Rupees fifty thousand only) and on obtaining such undertaking or Bond and such other material or documents to protect the interest of the Government as he may deem fit, may grant such permission for the transfer of the licence in the cases referred in clause (ii) and (iii) above.