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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(3) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(3)The District Magistrate is charged with the duty of carrying out in his district the provisions of the Act subject to the control and direction of the Excise Commissioner and the orders of the State Government.