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

State of Andhra Pradesh - Subsection

Section 5(2)(a) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006

(a)on the notification issued by the Government under Rule 4(1) and (2), any person intending to construct and work such a manufactory or expand the production capacity of the existing manufactory, may apply in Form-DM(1) along with his scheme to the Government through the Commissioner.