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State of Andhra Pradesh - Section

Section 5 in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012

5. Excise Duty.

- The Excise Duty shall be paid at such rates as may be specified by the Government from time to time.Part-III Provision Relating To The Blending and Manufacture of Ready To Drink Alcoholic Beverages