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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(12) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(12)Removal shall be made from the Matured spirit warehouse to the store-room on the written application of the licensee specifying the progressive number of the cask the year in which it was entered the warehouse and quantity available in the cask and the strength thereof.