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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of Uttar Pradesh - Subsection

Section 41(1)(c) in The United Provinces Excise Act, 1910

(c)[ prescribing the scale of fees or manner of fixing the fees payable for any licence, permit or pass including any consideration for the grant of any exclusive or other privilege granted under Section 24 or Section 24-A or for storing of any intoxicant;] [Substituted by U. P. Act 5 of 1976, Section 2 (iv), (w.e.f. 16-4-1976).]