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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Andhra Pradesh - Subsection

Section 11(2)(e) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(e)The holder of the Letter of Intent shall obtain a licence in From D2-(EM) or D2-(EG) or D2-(EMGO) as the case may be from the Commissioner within six months from the date of issue of Letter of Intent.