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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(2)Every dealer shall furnish fully and correctly any information in his possession that he is required by the registering authority or the Excise Commissioner to furnish for the purpose of the Act or these rules.