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[Cites 0, Cited by 0] [Section 29A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29A(iii) in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005

(iii)The licence shall remove or transfer any stock of I.MFL/Foreign Liquor from the godown to the A-4 shop for sale under valid transport permit issued by the Proh. & Excise Officer of the Prohibition and Excise Station having jurisdiction.