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[Cites 0, Cited by 0] [Section 28(15)] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(15)(iii) in Andhra Pradesh Brewery Rules, 2006

(iii)send notice in writing to the I Brewery Officer of his intention to brew forty eight hours, before such brewing takes place if so required * by the Commissioner.