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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(3) in Rules under the United Provinces Excise Act, 1910

(3)Ganja is not allowed to be grown or cultivated in Uttar Pradesh. It may be imported from other States or Union Territories of India for supply to bonded warehouses in Uttar Pradesh.