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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2)(d) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

(d)The entire produce of one operation for recovery of spirit shall be collected in the receiver and the whole of the recovered spirit shall be used in the next succeeding preparation and no attempts shall be made to collect the recovered spirit in separate portion for fractions.