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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(1)(n) in Andhra Pradesh Brewery Rules, 2006

(n)"Hop back" means any vessel into which wort is run alter boiling in order to remove the spent hops; (o) "Licence" means a licence granted for the construction and working of a brewery under Section 16(1 )(c) of the Act;