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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Andhra Pradesh - Subsection

Section 15(1)(iii) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(iii)The sub-lease, permitted under sub-rule (1) shall be for a period of one year or part thereof and such sub-lease holder shall not have any claim for renewal of such sublease: