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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(II) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019

(II)Retail Licensees of nearby Districts with prior permission of the Excise Commissioner as per prescribed process of the State Government after deposition of additional license fees;