Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1095] [Entire Act] State of Uttar Pradesh - Subsection Section 1095(i) in Rules under the United Provinces Excise Act, 1910 (i)"Officer-in-charge" means the Excise Inspector appointed as such by the Collector for the purpose of supervising work in a vintnery.
