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[Cites 0, Cited by 0] [Section 982] [Entire Act]

State of Uttar Pradesh - Subsection

Section 982(2) in Rules under the United Provinces Excise Act, 1910

(2)Bhang may be exported to places in India from a bonded warehouse or from a place of storage in district mentioned in paragraph 935, provided it is purchased from a supply contractor holding licences in Forms I.D. 15 and ID. 16.Note. - Export of charas from Uttar Pradesh is totally prohibited.