Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(1) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(1)Indian Liquor shall be permitted to be imported in bottles affixed with only those labels which have been approved by the Commissioner of Prohibition and Excise, Andhra Pradesh in accordance wdth these Rules.