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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(2) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(2)When a manager or agent, for any reason, ceases to work as such at any station of business or sale, the dealer shall immediately communicate this information to the District Magistrate.