Section 633(2)(i) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 633(2)] [Section 633] [Entire Act]

State of Uttar Pradesh - Subsection

Section 633(2)(i) in Rules under the United Provinces Excise Act, 1910

(i)a permit from the Collector, Deputy Commissioner, or other officer specially appointed in this behalf of the district to which the spirits are to be exported authorizing the import of spirit; and

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State of Uttar Pradesh - Subsection

Section 633(2)(i) in Rules under the United Provinces Excise Act, 1910