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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Andhra Pradesh - Subsection

Section 5(2)(a) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(a)On the notification issued by the Government under rule 4(1) and (2), any person intending to construct and work such distillery, may apply in Form D-l(P) along with his scheme to the Government through the Commissioner.