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 16] [Entire Act] State of Uttar Pradesh - Subsection Section 16(4) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991 (4)As a rule bids should not be taken in amounts smaller than multiples of Rs. 100 upto Rs. 10,000 and all bids above ten thousand rupees should be in multiples of Rs. 1,000.
