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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2) in The United Provinces Excise Act, 1910

(2)No distillery, [brewery or manufactory] [Substituted by U.P. Act 16 of 1997, Section 3.] shall be constructed or worked except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Excise Commissioner under Section 18.