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 349] [Entire Act] State of Uttar Pradesh - Subsection Section 349(6) in Rules under the United Provinces Excise Act, 1910 (6)No greater quantity of liquor than 1.5 litres, 171 millilitres and no greater quantity of beer than 2.6 litres shall be sold to any person at one time.
