Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 560(1)] [Section 560] [Entire Act]

State of Uttar Pradesh - Subsection

Section 560(1)(a) in Rules under the United Provinces Excise Act, 1910

(a). Each shop shall be settled afresh every year by the Collector by inviting tenders in Form G-28-A. Each tender shall be accompanied by a treasury receipt of Rs. 2 otherwise it shall not be considered.