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 28] [Entire Act] State of Andhra Pradesh - Subsection Section 28(6) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006 (6)The licensee shall pay the Excise duty at the then existing rate on the deficiencies of spirit in excess of the limits specified in sub rules (3) to (5) above.
