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 22] [Entire Act] State of Andhra Pradesh - Subsection Section 22(15) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006 (15)The licensee shall provide store vats, having an aggregate capacity equal at least to one half of the maximum spirit issued in a month during the year.
