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

State of Uttar Pradesh - Subsection

Section 6(6) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

(6)Import, export and internal transportation of Power Alcohol will only be done by "Electronic Device" enabled vehicles of registered transporters. The "Electronic Device" system related data shall be made available to the Excise Department.