Section 23 in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971
23. In case of a firm certain particulars to accompany the application for grant of licence.
- In case of a firm a true copy of the partnership deed and if the Company, a list of the Directors and Managers as certified by the Registrar of Joint Stock Companies, together with copies of Memorandum of Association shall be submitted with the application.
