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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1)(i) in Andhra Pradesh Excise (Grant of licence to sell Toddy, Conditions of Licence and Tapping of Excise Trees) Rules 2007

(i)"Place of public worship means a temple registered with the Endowment Department, Mosque registered with wakf Board and Church and includes such other religious institutions as the State Government may by order specify in this behalf;