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

State of Andhra Pradesh - Subsection

Section 12(1) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(1)The export permit shall be issued by the Commissioner of Prohibition and Excise in Form L-5 bearing a machine number in one series for the whole of the State, after making five copies thereof.