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[Cites 0, Cited by 0] [Section 337(2)] [Section 337] [Entire Act]

State of Uttar Pradesh - Subsection

Section 337(2)(b) in Rules under the United Provinces Excise Act, 1910

(b)On receipt of the report from the Assistant Excise Commissioner and further enquiry, if any, the Collector shall refer suitable cases to the Excise Commissioner for approval.