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[Cites 0, Cited by 0] [Section 750(21)] [Section 750] [Entire Act]

State of Uttar Pradesh - Subsection

Section 750(21)(iv) in The U.P. Bottling of Foreign Liquor Rules, 1969

(iv)The labels to be used on liquor bottled for export to another State or Union territory or country shall be of such design and bear such words as may be required by the regulations of the State, Union territory or country concerned. The labels shall clearly state the name of the State, Union territory or country to which liquor is to be exported. If the labels used resemble those approved for use in Uttar Pradesh, they shall be over printed with the words "For sale in the (name of the Sate or Union territory or country) only". The type to be sued for such overprinting shall not be smaller than two-line pica.