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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(2) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(2)Notwithstanding such rescission settlements already executed for shop or group of shops of Country Liquor, Foreign Liquor and Bhang for the financial year 1990-91 under the provisions of the rules referred to in sub rule (1) shall remain valid and continue in force till March 31, 1991.C.L. 3-BLicence for retail sale of plain Country Liquor in open vessel and in poly pouches and spiced country Liquor in sealed bottles and poly pouches for consumption "On and Off" the premises.Register No...................Locality .....................Description of premises (with boundaries)North ...................................South ...................................East ....................................West ....................................Name of licence holder/holders....................................................................................................................................................................................................................................Name of Salesmen