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 10] [Entire Act] State of Andhra Pradesh - Section Section 3 in Andhra Pradesh Prohibition Act, 1995 3. "Commissioner" means the Commissioner of Prohibition and Excise, appointed under Section 3 of Andhra Pradesh Excise Act 1968, (Act 17, of 1968)
