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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(c) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

(c)A person who has been convicted or whose license has been cancelled for breach of any of the conditions of license granted under 31 of the Act within the preceding three years.