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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(1)The consignment of denatured spirit, methylated spirit or methyl alcohol received by the holder of licences in Form Nos.VII or XI shall not be opened without being verified by an Excise Sub-Inspector having jurisdiction.