Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 8] [Section 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(1) in Andhra Pradesh Excise Act, 1968 (1)The Government may, by notification, specify the maximum quantity of any intoxicant which a person may have in his possession :Provided that different maxima may be specified for different descriptions or kinds of intoxicants.
