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State of Andhra Pradesh - Section

Section 45 in Andhra Pradesh Excise (Grant of License of selling by Bar and conditions of licence) Rules, 2005

45. License to be cancelled under certain circumstances.

- If any licence or permit has been obtained by misrepresentation or by any other fraudulent means, the licence or permit so obtained is liable to be cancelled and the licensee or the permit holder is also liable for prosecution.