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 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(4) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(4)The Government may, by notification issued from time to time withdraw their intention of granting letter of intent for establishment of new distillery or expansion of the production capacity of an existing distillery for any of the purposes separately.