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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(7) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(7)The licensee shall conduct his business either personally or by an agent authorized by him in this behalf and the information of such authorization shall be intimated to the distillery Officer. Assistant Commissioner and the Commissioner.