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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(1) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(1)The holder of Letter of Intent shall obtain licence from Commissioner within six months from the date of sanction of the Government in the form of Letter of Intent referred to in rule 5.