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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(iii) in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

(iii)The licensee shall remove or transfer any stock of IMFL/FL from the godown to the A-4 shop for sale under valid transport permit issued by the Prohibition and Excise officer of the concerned Prohibition & Excise Station having jurisdiction.