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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(3) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(3)If the licensee intends to close the distillery for a period of 15 days or more at a time, he shall give notice in writing to the Commissioner concerned duly indicating the reasons, such notice shall not be less than 15 days prior to the date from which it is intended to be closed.