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[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4)(a) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(a)Where the Commissioner is satisfied that the applicant for a new distillery has fulfilled the conditions specified in sub-rules (3) above, he may grant a licence in Form D2-(PM) or D2-(PG) or D2-(PMGO) or D2-(MS) as the case may be