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 30] [Entire Act] State of Andhra Pradesh - Subsection Section 30(4) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006 (4)The licensee shall keep a regular account of spirit taken under this rule which shall be subject to the examination of the distillery officer.
