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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Andhra Pradesh - Subsection

Section 10(11) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012

(11)The Commissioner of Prohibition & Excise shall be competent to prescribe any changes or modifications in the procedures and operations in the manufacture of Ready to Drink alcoholic beverages.Part-V Provisions Relating To Labeling