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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Andhra Pradesh - Subsection

Section 3(3) in Andhra Pradesh Brewery Rules, 2006

(3)Government may, by notification issued from time to time, withdraw their intention of granting Letter of Intent for establishment of new Brewery or expansion of the production capacity of the existing Brewery for any of the purposes separately.