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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Andhra Pradesh - Subsection

Section 20(2) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(2)The licensee shall not close the distillery for more than three days in any month, exclusive of Sundays and holidays, without the prior permission of the Commissioner concerned.