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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Andhra Pradesh - Subsection

Section 24(6) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006

(6)The licensee shall present the treasury receipt in token of his having paid the Excise du ty and cost of Excise adhesive labels to the Excise Officer.