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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(1) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(1)The holder of letter of intent shall obtain a licence from the Commissioner within six months from the date of sanction of the Government in the firm of Letter of Intent referred to rule 13.