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[Cites 0, Cited by 0] [Section 1042(1)] [Section 1042] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1042(1)(vi) in Rules under the United Provinces Excise Act, 1910

(vi)Excise Inspector. - "Excise Inspector" means an officer appointed by the Excise Commissioner and designated as such, exercising jurisdiction in the area.