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State of Andhra Pradesh - Section

Section 9 in Andhra Pradesh Excise (Grant of licence of selling by shop and conditions of licence) Rules, 2012

9. Impersonation in filing applications not allowed.

- No person shall submit application on behalf of any other person unless he/she holds a power of attorney from such person [and specifically permitted by the licensing authority concerned] [Added by Notification G.O.Ms.No. 112, dated 22.3.2017 (w.e.f. 18.6.2012)].