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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Andhra Pradesh - Subsection

Section 22(8) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(8)In the absence of the Licensee, his authorised representative shall be incharge of the licensed stocks and account books. Authorised representatives should obtain a letter of approval from the Officer issuing the licence.