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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(i) in The U.P. Excise (Prohibition) Group 'D' Service Rules, 1978

(i)"State Prohibition Officer" means the officer appointed by the Governor as State Prohibition Officer, to be incharge of the Prohibition and Social Uplift work at the State level;