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[Cites 0, Cited by 0] [Section 813] [Entire Act]

State of Uttar Pradesh - Subsection

Section 813(1) in Rules under the United Provinces Excise Act, 1910

(1)Plain and rectified spirit. - At the highest rate of duty leviable on country spirit in the case of plain spirit and at the highest rate of duty leviable on I.M.F.L. in the case of rectified spirit.