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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Andhra Pradesh - Subsection

Section 58(2) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

(2)The stock so confiscated shall be sold by the Prohibition and Excise Superintendent to any lease holder and the sum so realised shall be credited to the Government.]