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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(1)(b) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(b)Any other [Indian Made Foreign Liquor] [Substituted 'Indian Liquor' by Notification No. G.O.Ms. No. 968, dated 10.7.2007 (w.e.f. 24.5.2005).] - Two rupees per bulk litre.
(iii)that the labels of each variety of [sticker in respect of each variety of] [Substituted 'Indian Made Foreign Liquor' by Notification No. G.O.Ms. No. 968, dated 10.7.2007 (w.e.f. 24.5.2005).] sought to be imported by the applicant are those approved by the Commissioner.