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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(1)No denatured spirit, methylated spirit or Methyl Alcohol Denatured spirituous preparations shall be imported except by the person or institution holding licence issued under these rules and except under an import permit in the Form DS.III.