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[Cites 0, Cited by 0] [Section 619] [Entire Act]

State of Uttar Pradesh - Subsection

Section 619(1) in Rules under the United Provinces Excise Act, 1910

(1)"Overseas foreign liquor" means liquor imported into India from overseas countries which has paid duty on its importation under the Indian Tariff Act, 1894 or the Sea Customs Act, 1875, but does not include Denatured Spirit;