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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(1)(f) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

(f)[ No spirit shall be taken away from the premises by anyone other than a person duly authorised by the Excise Commissioner.] [Substituted by Notification No. 3040/II-805-A(26)-15, dated 9th January, 1991, published in U P. Gazette, Part I, Sec (kha), dated 2nd February, 1991.]