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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(d) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

(d)A person who has been held guilty in a departmental proceeding or in a court, of an offence under section 37 of the Act for adulteration of toddy by mixing any article injurious to public health or otherwise within the preceding three years.