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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(3)(a) in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019

(a)"Place of public worship" means a temple registered with the Endowment Department, Mosque registered with Wakf Board and Church established and managed by a registered Christian Organisation / Society and includes such other religious institutions, as the State Government may by order specify in this behalf;