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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(28A) in Andhra Pradesh Excise Act, 1968

(28A)[ "Shop" means the privilege granted under the Act for the exclusive sale of Indian liquor and Foreign Liquor in sealed or capsuled bottles or packages or tins to an individual in quantities not exceeding the limits as prescribed, without permitting consumption on the licensed premises.] [Inserted by Act No. 35 of 2005, dated 26.10.2005.]