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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(ii) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(ii)The proposed sub-lessee referred to in sub-rule (1) shall not be a person disqualified to hold a licence under the A.P. Excise Act, 1968 and the rules made there under.