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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(1)No Letter of Intent for establishment of any new distillery or expansion of the production capacity of an existing distillery shall be issued without previous notification issued by the Government expressing the intention to grant the same from time to time.