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[Cites 0, Cited by 0] [Section 368] [Entire Act]

State of Uttar Pradesh - Subsection

Section 368(12) in Rules under the United Provinces Excise Act, 1910

(12)The security mentioned in sub-rule (8) above, unless it is forfeited, shall be refunded at the end of the year.All interest accruing on fixed deposit receipts shall vest in the Government and may be adjusted towards the Government dues against the auction-purchaser.