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State of Andhra Pradesh - Section

Section 3 in The Andhra Pradesh Prohibition Act, 1995

3. Appointment of Commissioner

The Commissioner of Prohibition and Excise for the State appointed under Section 3 of the Andhra Pradesh Excise Act, 1968 shall, subject to the general or special orders of the Government in this behalf, be the Chief Controlling Authority in all matters connected with the administration of this Act.