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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Andhra Pradesh - Subsection

Section 31(10) in Andhra Pradesh Distillery (Manufacture of Spirits) Rules, 2006

(10)Reduction of the contents of a cask shall not be permitted in the matured spirit warehouse. Removals from the warehouse shall be made to the storeroom where reduction can be effected before the spirit is finally issued from the distillery.