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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Andhra Pradesh - Subsection

Section 16(6) in Andhra Pradesh Distillery (Manufacture of Indian made Foreign Liquor other than Beer and Wine) Rules, 2006

(6)The label fee once remitted and the label was duly approved it shall not be refunded or adjusted for any reason including withdrawal or cancellation of rate contact by the Andhra Pradesh Beverages Corporation Limited or non-issue of purchase orders.