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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2)(h) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006

(h)The Letter of Intent communicated under clause (c) shall not confer any right or privilege for grant of a licence and is liable to be revoked or withdrawn by the Government at any time without giving any notice to the holder if the Government so desires.