Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Andhra Pradesh - Subsection Section 29(2) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006 (2)All the spirit produced in a distillery shall be at the disposal of the Government and the licensee shall deliver the same on allotment made by the Commissioner.
