Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Andhra Pradesh - Subsection Section 22(19) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006 (19)Vats shall ordinarily be used for storage of spirits but a limited number of casks may be kept in the store-room for the storage of special kinds of spirits.
