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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(4) in The A.P. Poisons (Possession and Sale) Rules, 2016

(4)All letters or written orders referred to under item @ of sub-rule (1) shall be preserved in original by the license holder for a period not less than two years from the date of sale.