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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(7) in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005

(7)The applicant before issue of the licence shall execute a counter-part agreement In Form - 4B, on the stamp paper of requisite value as per the provisions of the Indian Stamp Act, 1899.