Legal Document View

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
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(f) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005

(f)"Indian Liquor" means liquor produced, manufactured or compounded in India after the manner of Gin, Brandy, Whisky or Rum imported from Foreign Countries and includes. Wine, Beer, Milk punch and other liquors consisting of or containing any such spirits but does not include Foreign liquor".