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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2)(h) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(h)The Letter of intent communicated under Clause (c) above shall not confer any right or privilege for grant of a licence and is liable to be revoked or withdrawn by the Government at any time without giving any notice to its holder, if the Government so desire.