Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Andhra Pradesh - Subsection Section 10(6) in A.P. Distillery (Manufacture of Ready To Drink Alcoholic Beverages) Rules, 2012 (6)No bottling shall be allowed unless the sample is passed by the chemical examiner and a report to that effect is issued.
