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[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(4)(i) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006

(i)When licensees of two or more existing manufactories subject to provisions of Rule 13(1) desire to merge into one manufactory may apply to the Commissioner in Form-DM3 (M) along with a challan for Rupees two lakhs.