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[Cites 0, Cited by 0] [Section 5A(4)] [Section 5A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5A(4)(vii) in Rules under the United Provinces Excise Act, 1910

(vii)The District Excise Officer shall maintain a register of all permit holders of the district and shall keep the details of the amount of permit fees deposited along with the number and date of treasury challans.