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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Andhra Pradesh - Subsection

Section 13(2)(a) in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005

(a)No change or alteration of the licensed premises shall be made during the licence period without the prior approval of the Deputy Commissioner.