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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(b) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007

(b)"Scheduled areas" means such areas as the president may declare to be scheduled areas by an order under sub paragraph (1) of Paragraph 6 in the fifth schedule to the Constitution of India.