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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2)(e) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(e)The holder of Letter of Intent shall obtain a licence in Form D2-(PM) or D2-(PG) or D2-(PMGO) or D2-(MS) as the case may be from the Commissioner of Prohibition and Excise within six months from the date of issue of Letter of Intent.