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

State of Andhra Pradesh - Subsection

Section 29(4) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(4)If the distillery officer is satisfied that the licensee is entitled under these rules to remove spirit, he shall issue the spirit under a distillery permit in Form-D8 while sending the duplicate copy of such permit to the Prohibition and Excise Superintendent of the area of destination.