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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(2) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(2)Where a licensee sells or transfers his business to another person the purchaser or the transferee shall obtain a fresh licence under these rules but it shall be granted free of fee for the residue of the period covered by the original licence.