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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(5) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(5)The licensee shall before expiry of two years from the date of grant of Letter of Intent report to the Commissioner, the date on which the construction of the building and erection of plant and machinery of the unit is completed and the date from which its working is commenced.