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

State of Uttar Pradesh - Subsection

Section 3(10) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

(10)Anyone found to be involved in the deceptive and the fraudulent use of E-Document for movement of consignment more than once, shall be liable for penal action under the prevailing rules.