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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in The U.P. Bottling of Foreign Liquor Rules, 1969

(2)the licensee shall make no alterations in the said premises without the previous approval in writing of the Collector or the Excise Commissioner, as the case may be, and all such alterations shall be shown in the plan filed by him;