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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(1) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(1)The licensee shall conduct his business under the licence either personally or by an agent authorised in writing by him in this behalf and approved by the licensing authority.