Section 5(3)(b) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

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State of Uttar Pradesh - Subsection

Section 5(3)(b) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

(b)The licensee shall store all his stocks of spirit on the aforesaid premises. The quantity of spirit possessed at any one time and the quantity used in the manufacture in a month or in a year or during the period the licence is current shall not exceed the

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State of Uttar Pradesh - Subsection

Section 5(3)(b) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976