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[Cites 0, Cited by 0] [Section 170(3)] [Section 170] [Entire Act]

State of Uttar Pradesh - Subsection

Section 170(3)(a) in Rules under the United Provinces Excise Act, 1910

(a)Department forms prescribed for making payment in most of the fore-mentioned cases, should be utilised. Where no departmental challan is prescribed the usual treasury or Bank challan should be used.