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State of Andhra Pradesh - Section

Section 56 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

56. Lease holders to abide by the provisions of the Act etc.

- Every holder of the lease under these rules shall comply promptly with all orders or directions issued from time to time under the Act, and the rules and orders made thereunder and shall abide by all the conditions of the lease/permit.