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State of Uttarakhand - Section

Section 4 in Uttarakhand (the U.P Excise Act, 1910)(Amendment) Act, 2019

4. Amendment of Section 51.

- In Section 51 of the principal Act, for the words "committed any offence punishable" the words "committed or abetted any offence punishable" and after the words and figures "Section 60," the words and figures "Section 60-A," shall be inserted.