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State of Andhra Pradesh - Section

Section 50 in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

50. Person holding more than one licence liable jointly and severally for all licenses.

- If any licensee holds more than one licence and if any one of them is suspended or cancelled under the provisions of the Act or the rules made thereunder, the Commissioner may, for reasons to be recorded in writing order that all or any of the remaining licences or permits be cancelled.