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[Cites 0, Cited by 0] [Section 433] [Entire Act]

State of Uttar Pradesh - Subsection

Section 433(4) in Rules under the United Provinces Excise Act, 1910

(4)in the case of spirit in transit having to pass through another State, the prior consent of the Government of that State or Union Territory to the passing through of the spirit. The fact that this consent have been obtained, snail be incorporated in the import permit.