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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(e) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

(e)"Electronic Device" includes GPS device, RFID (Radio Frequency Identification Device)/Fast Tag or any electronic device required to be attached to the vehicle during movement of liquor as prescribed by Excise Commissioner from time to time;