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] [Entire Act] State of Andhra Pradesh - Section Section 11A in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006 11A. [ [Inserted by Notification No. G.O.Ms. No. 416, dated 2.4.2007 (w.e.f. 27.1.2007).] A person holding a licence in Form-D2 1PM), D-2 (PG), D-2 (PMGO), D2 (RM), D-2 (RG) or D-2 (RMGO) need not take a separate licence for manufacture of Extra Neutral Alcohol of respective fermentative base by re-distillation.]
