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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(c) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(c)'Auctioning authority' means the licensing authority, or any officer of the rank of Additional Collector, or any officer of the Excise Department not below the rank of Assistant Excise Commissioner authorised by the Licensing Authority to conduct auctions and call for tenders.