Section 381(4)(b) in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Subsection

Section 381(4)(b) in Rules under the United Provinces Excise Act, 1910

(b)Where at or before the time of making applications for shops two persons jointly apply for a licence in partnership, and the Collector finds both of them to be suitable persons for placing on the aforesaid list, their names shall be treated as one name only.

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State of Uttar Pradesh - Subsection

Section 381(4)(b) in Rules under the United Provinces Excise Act, 1910