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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Andhra Pradesh - Subsection Section 29(8) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006 (8)No vessel may be filled with spirit for issue except in the joint presence of the Distillery Officer and of representative of the licensee.
