Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(h) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(h)"Retail sale" means sale to the public who do not hold licence issued under these rules in quantities not exceeding the quantities specified in Rule 5 or these rules;