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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(q) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019

(q)"Consideration Fee" means a fee fixed per liter by the State Government under Section 30 of the Act according to the strength of the country liquor, to be deposited in the Government Treasury by the licensee before supply of country liquor.".