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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(1) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(1)The holder of Letter of Intent shall obtain licence from the Commissioner within a period of six months from the date of obtaining sanction of Letter of Intent from the Government under Rule 4.