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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Andhra Pradesh - Subsection

Section 29(3) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(3)Every application for a distillery permit for removal of spirit shall be made in writing to the distillery officer and shall be accompanied by a certificate or permit or allotment order required under sub-rule (2) above.