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(6) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006 (6)If the spirit removed under this rule is used otherwise than as permitted it shall be liable for levying excise duty.
