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[Cites 0, Cited by 3] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(2) in Andhra Pradesh Excise Act, 1968

(2)Where a licence or permit held by any person is cancelled under clause (a), clause (b), clause (c) or clause (d) of sub-section (1), the authority aforesaid may cancel any other licence granted or permit issued to such persons under this Act, or under the Opium Act, 1878.