Section 34(2) in Andhra Pradesh Prohibition Act, 1995
(2)In section 5 for sub-section (1) the following shall be substituted namely - " (1) The Government may appoint such number of Additional Commissioners, Joint Commissioner, Deputy Commissioners, and Assistant Commissioners of Prohibition and Excise and District Prohibition and Excise Officers and such other officers as they think fit for the purpose of performing the functions of respectively conferred on them by or under this Act."
