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[Cites 0, Cited by 0] [Section 703(5)] [Section 703] [Entire Act]

State of Uttar Pradesh - Subsection

Section 703(5)(b) in Rules under the United Provinces Excise Act, 1910

(b)No alteration or addition shall be made in or to such buildings or in or to such stills and other permanent apparatus, without the permission of the Excise Commissioner.