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[Cites 0, Cited by 0] [Section 4A(3)] [Section 4A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4A(3)(ii) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(ii)The Andhra Pradesh Beverages Corporation shall submit to the Commissioner for approval 10 copies of each variety of sticker in respect of Foreign Liquor of the same variety of one origin sought to be imported along with challar of Rs. 10,000/- towards fee for approval.