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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Andhra Pradesh - Subsection

Section 17(3)(i) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(i)When licensees of two or more existing distilleries subject to the provisions of sub-rule (1) desire to merge into one distillery may apply to the Commissioner in Form D4 (M) along with a challan for Rs. 50,000/- (Rupees fifty thousand only).