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 802] [Entire Act] State of Uttar Pradesh - Subsection Section 802(a) in Rules under the United Provinces Excise Act, 1910 (a)in the case of issue of duty-paid spirit, see that the correct amount of duty has been prepaid or debited against the advance deposit before issue;
