Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 17] [Entire Act] State of Andhra Pradesh - Subsection Section 17(3) in Andhra Pradesh Excise Act, 1968 (3)Notwithstanding anything contained in sub-section (1), a lease or licence or both in respect of 'Shop' may be granted [for a period not exceeding two years at a time].
