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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(4) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(4)The fixed deposit Receipt or Bank Guarantee produced as security deposit shall be returned to the licensee after the clearance of all the dues to the Government by the sub-lessee and licensee.