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

State of Andhra Pradesh - Subsection

Section 5(5) in Andhra Pradesh Brewery Rules, 2006

(5)The licensee shall before expiry of two and half years from the date of grant of letter of intent report to the Commissioner, the date on which the construction or expansion of brewery is completed and the date from which its working is commenced.