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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3)(d) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

(d)The licensee shall maintain correct account of daily receipt and utilisation of spirit in the form as may be prescribed by the Excise Commissioner from time to time.