Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(4)] [Section 6] [Entire Act]

State of Andhra Pradesh - Subsection

Section 6(4)(a) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006

(a)Where the Commissioner is satisfied that the applicant for a new manufactory has fulfilled the conditions specified in sub-rules (1) to (3) above, he may grant a licence to the applicant in Form DM-2(M)/DM-2(G)/DM-2(MGO) as the case may be.