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 5] [Entire Act] State of Andhra Pradesh - Subsection Section 5(3) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005 (3)The Commissioner of Prohibition and Excise may grant the licence after causing such enquiry as he may deem fit.
