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State of Uttar Pradesh - Section

Section 213 in Rules under the United Provinces Excise Act, 1910

213. Supplementary Indents.

- No supplementary indents will be permitted except in the most urgent and special cases, which must be fully explained. When the submission of a supplementary indent becomes unavoidable it should be drawn up in the usual indent form and the necessary entries regarding balance, etc. made in respect of the forms required.