Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Andhra Pradesh - Subsection Section 41(1) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005 (1)The lease holder shall sell only duty paid Indian Made Foreign Liquor and Foreign Liquor.
