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 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(3) in The Andhra Pradesh Prohibition Act, 1995 (3)'Commissioner' means the Commissioner of Prohibition and Excise appointed under Section 3 of the Andhra Pradesh Excise Act, 1968; (Act 17 of 1968).
