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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(4) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(4)The copy of the transport permit intended to the consignee issued under Rule 18 of the above said Rules shall accompany the consignment and without this, the consignment of Indian Liquor shall not move.