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 18] [Entire Act] State of Andhra Pradesh - Subsection Section 18(8) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006 (8)The licensee shall maintain the registers which are required under these rules and shall submit them for inspection by Excise Officers concerned as and when required.
