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State of Andhra Pradesh - Section

Section 7B in Andhra Pradesh Prohibition Act, 1995

7B. [ Prohibition of Boot Legging Activities. [Inserted by Act No. 18 of 2020.]

- The manufacturing, transporting, setting, buying, importing, exporting or storing of any alcoholic liquor and supplying or transporting of any7 raw materials for the manufacture of alcoholic liquor illegally or clandestinely, otherwise than in accordance with the provisions of the A.P. Excise Act, 1968 is hereby prohibited.]