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

State of Uttar Pradesh - Subsection

Section 4(5) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019

(5)The applicant has not been a defaulter/blacklisted for the excise dues or debarred from holding and excise license under the provisions of any rules made under the Act.