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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(b) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

(b)A person who has been convicted an offences specified in clause (d) of sub section (1) of section 31 of the Act in respect of which he has been penalized or convicted within the preceding three years.