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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(12) in Andhra Pradesh Excise Act, 1968

(12)"excise revenue" means revenue derived or derivable from any duty, fee, tax, rent, fine, penalty or confiscation levied, imposed or ordered under the provisions of this Act or any other law for the time being in force relating to intoxicating liquors or intoxicating drugs;