Section 792(8)(iii) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 792(8)] [Section 792] [Entire Act]

State of Uttar Pradesh - Subsection

Section 792(8)(iii) in Rules under the United Provinces Excise Act, 1910

(iii)A person or firm, holding licence in Form F.L. 19 for the possession and use of specially denatured spirit in the manufacture of soap, on payment of the prescribed vend fee.

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State of Uttar Pradesh - Subsection

Section 792(8)(iii) in Rules under the United Provinces Excise Act, 1910