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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Andhra Pradesh - Subsection

Section 14(3) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(3)The licensee shall get his licence renewed before the commencement of the licence year by paying the licence fee as prescribed in Rules 7, 10 or 1 3 as the case may be other wise he is neither eligible to go in to production nor permitted to transact any business.