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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(2) in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019

(2)The salesmen or any other person employed by the Corporation of the Shop concerned shall be held responsible for any IMFL and FL sold in contravention of this Rule.