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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Andhra Pradesh - Subsection

Section 34(1) in Andhra Pradesh Brewery Rules, 2006

(1)If the licensee requires Beer for the use in the laboratory attached to the brewery, he shall be entitled to remove it to the laboratory without payment of any excise duty, to the extent of 5 Liters (five liters only) per month.