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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Uttar Pradesh - Subsection

Section 243(2) in Rules under the United Provinces Excise Act, 1910

(2)All ordinary letter, such as, reminders, Account Officers' half margin memos, ordinary periodical statements, reports from Excise Inspectors, etc. should remain unrecorded and be maintained on the files concerned, if there are any, otherwise in bundles.