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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(iv) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(iv)The Commissioner may for reasons to be recorded in writing refuse to grant permission for sub-lease or withdraw the permission granted for sub-lease: