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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3) in Andhra Pradesh Brewery Rules, 2006

(3)The licensee shall get his licence renewed before the commencement of the Licence year, by paying the licence fee as prescribed in Rule 7, other wise he is either eligible to go into production nor permitted to transact any business.