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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Andhra Pradesh - Subsection

Section 7(1)(II) in Andhra Pradesh Excise (Grant of licence of selling by in-house and conditions of licence) Rules, 2005

(II)Within 100 meters from educational institution recognized by the Government, places of public worship such as Temples registered by the Endowments Department, Mosques registered with the Wakf Board, Churches and Hospitals. Provided that in the limits of Municipal Corporations and within the belt area of 5 Kms. of the periphery of Municipal Corporations, the distance restriction mentioned above shall be 50 meters.