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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4(a) in Andhra Pradesh Excise (Grant of licence of selling by Shop and conditions of licence) Rules, 2019

(a)The A.P. State Beverages Corporation Limited or any other Corporation wholly owned and controlled and authorized in this behalf by the Government shall make an application in form A-l to the Commissioner of Prohibition and Excise for grant of licence of selling by Shop.