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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(k) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(k)"through transport permit" means the permit issued under sub-rule 5(i) of Rule 16 for the transport from a place outside the State to any other place outside it through the intervening area of the State whether by way of consignment or otherwise.