Section 320(1)(b) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 320(1)] [Section 320] [Entire Act]

State of Uttar Pradesh - Subsection

Section 320(1)(b) in Rules under the United Provinces Excise Act, 1910

(b)that an application should be preferred for the revision of a judgment or order passed by Session Judge or a Magistrate, he shall submit to the Excise Commissioner a brief narrative of the facts of the case with his reasons for considering the desirability of filing appeal or revision along with all the original records.

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State of Uttar Pradesh - Subsection

Section 320(1)(b) in Rules under the United Provinces Excise Act, 1910