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 10] [Entire Act] State of Andhra Pradesh - Subsection Section 10(10) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012 (10)Account of Ready to Drink Alcoholic Beverages received and used for bottling shall be maintained in form RTD-I.
