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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(14) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(14)The licensee shall if required to do so by the commissioner, issue spirit only in specified strength or if it is denatured in the manner specified by him either generally or for particular classes of purchasers.