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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1)(V) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005

(V)Unless the applicant produces the permission or the no objection certificate from the local authority concerned for the sale of liquor at the premises by the applicant.