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 485] [Entire Act] State of Uttar Pradesh - Subsection Section 485(10) in Rules under the United Provinces Excise Act, 1910 (10)The contractor's agent must keep an account of the pilfer-proof caps and every item of receipt and withdrawal must be attested by the Excise Inspector.
