Section 2(1)(viii) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(viii)"Excise Year" means the Excise year reckoned from 1st April to 31s' March of the succeeding year.

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