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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(1)No licence for manufacture of spirits or malt spirits for potable purpose shall be granted unless the same is notified and sanctioned under sub rule (1) and (2) of rule 4 of these rules.