Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 636(5)] [Section 636] [Entire Act] State of Uttar Pradesh - Subsection Section 636(5)(f) in Rules under the United Provinces Excise Act, 1910 (f)in case of export against duty paid permit, the fact that the duty has been prepaid in the State of import.