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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(1)No denatured spirit, methylated spirit or Methyl alcohol Denatured spirituous preparations shall be exported without a permit granted by the Commissioner. An export pass fee of 50 paise per bulk litre shall be payable on the quantity for export.