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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(1) in The A.P. Poisons (Possession and Sale) Rules, 2016

(1)Every sale of poison, as far as practicable, shall be made by the license holder in person or where the license-holder is a firm or a company, through or under supervision of an accredited representative of such firm or company.