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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(2)(c) in Andhra Pradesh Brewery Rules, 2006

(c)When the Government are satisfied of the proposed scheme, they may accord the sanction and communicate it in the form of Letter of Intent in Form-B(S). This Letter of Intent shall be valid for a period of two and half years from the date of issue.