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[Cites 0, Cited by 0] [Section 446] [Entire Act]

State of Uttar Pradesh - Subsection

Section 446(e) in Rules under the United Provinces Excise Act, 1910

(e)'restaurant' means any place in which the public is admitted for consumption of food or drink for consideration and includes cafe, hotel, bars, aerated (soda water) or sharbat, betel or chat shops and any other place where 'edible' are sold;