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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(4) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(4)The holder of Letter of Intent shall obtain a licence in Form D2-(RM) or D2-(RG) of D2-(RMGO) as the case may be, from the Commissioner within six months from the date of issue of Letter of Intent.