Section 5(1)(k) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

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State of Uttar Pradesh - Subsection

Section 5(1)(k) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

(k)The licensee shall pay fee at a rate prescribed by the State Government, per litre on the issues of the specially denatured spirit obtained from any distillery in Uttar Pradesh for the manufacture of a commodity.

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State of Uttar Pradesh - Subsection

Section 5(1)(k) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976