Section 4(6)(i) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019

[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

(i)The applicant does not possess any licence for retail sale of country liquor, foreign liquor, beer and model shop in the State.

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