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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(4) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(4)The District Magistrate of each district shall maintain a register in which the particulars of each registration certificate, issued by him or by the Excise Commissioner in respect of his district, its renewal, suspension, cancellation and amendment shall be recorded.