Section 372(5)(d) in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Subsection

Section 372(5)(d) in Rules under the United Provinces Excise Act, 1910

(d)The intending bidder shall if assessed to income-tax produce along with the solvency certificate, also a certificate to the effect that he is an income-tax payer, from the Income Tax Department under the hand and seal of a competent officer who is empowered to issue such a. certificate.]

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State of Uttar Pradesh - Subsection

Section 372(5)(d) in Rules under the United Provinces Excise Act, 1910