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[Cites 0, Cited by 0] [Section 320] [Entire Act]

State of Uttar Pradesh - Subsection

Section 320(3) in Rules under the United Provinces Excise Act, 1910

(3)The District Magistrate should send his letter in duplicate and should also send two copies of the District Government Counsel's opinion and of other relevant papers, if any, which he considers necessary to be forwarded with the records.