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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(2) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(2)The licensed premises and all the goods licensed to be dealt with shall at all times be open to inspection by the Excise Commissioner and any other Excise Officer empowered by him in this behalf.