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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3)(b) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

(b)No application in Form-1B shall be submitted by the applicant unless he registers with the Prohibition & Excise Superintendent concerned and obtains Registration Certificate in Form-BR1.