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

State of Andhra Pradesh - Subsection

Section 4(2)(g) in Andhra Pradesh Brewery Rules, 2006

(g)If the holder of the Letter of Intent and licence fails to commence production within two and half years from the date of issue of Letter of Intent, he forfeits his right over Letter of Intent and on the licence.