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 6] [Entire Act] State of Uttar Pradesh - Subsection Section 6(3) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976 (3)The spirit shall be used solely for the manufacture of................... (and shall not be sold in any quantity whatsoever).
