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[Cites 0, Cited by 0] [Section 24A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24A(2) in The United Provinces Excise Act, 1910

(2)The grant of licence or licences under clause (d) of sub-section (1) in relation to any locality shall be without prejudice to the grant of licences for the retail sale of foreign liquor in the same locality in hotels and restaurants for consumption on their premises.