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 44] [Entire Act] State of Andhra Pradesh - Subsection Section 44(4) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005 (4)Every act of the authorized agent or servant shall be deemed to be an act of the lease holder.
