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

State of Andhra Pradesh - Subsection

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

(d)The Government have right to accept or reject without assigning any reason any application made for grant of Letter of Intent in pursuance of the notification under Rule 3(1) and (2) of these rules.