Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1069] [Entire Act] State of Uttar Pradesh - Subsection Section 1069(1) in Rules under the United Provinces Excise Act, 1910 (1)Contingencies-(a) Contract, (b) Non-contract. Carting charges, hire of labour, initial expenses, etc. will come under (a) and shop rent will come under (b).
