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

State of Andhra Pradesh - Subsection

Section 18(6) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(6)The Licensing Authority may, at any time call for any licence and may amend or alter it or may tender to the licensee a new licence in accordance with any further conditions which may be prescribed. No correction in the licence shall be effective and valid unless ordered and attested by the Licensing Authority.