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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(2A) in Andhra Pradesh Excise Act, 1968

(2A)[ "Bona fide purpose" means the privilege granted under the Act for the sale or use as the case may be, of any intoxicant, any material or any liquor and does not include Indian liquor, Foreign Liquor and Toddy;] [Inserted by Act No. 35 of 2005, dated 26.10.2005.]