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[Cites 0, Cited by 0] [Section 348] [Entire Act]

State of Uttar Pradesh - Subsection

Section 348(4) in Rules under the United Provinces Excise Act, 1910

(4)In case where a transfer or sub-lease is allowed under the rules no transfer or sub-lease (whether entire or partial) of the business covered by the shop licence shall be made except with the previous sanction of the Collector.