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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(1)(g) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005

(g)"In-house" means the privilege granted under this Act for sale of Indian Liquor and Foreign Liquor by Club, Guest House of A.P. Tourism Development Corporation, Military canteen, Airport transit lounge for International Air passengers.