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State of Andhra Pradesh - Section

Section 19 in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

19. Permit to be cancelled under certain circumstances.

- If any permit has been obtained by misrepresentation or by any other fraudulent means, the permit so obtained is liable to be cancelled and the permit holder is also liable for prosecution.