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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2)(g) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(g)If the holder of the Letter of Intent and licence fails to commence production within two years from the date of issue of the Letter of Intent, he forfeits his right over Letter of Intent and on the licence.