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State of Uttar Pradesh - Section

Section 968 in Rules under the United Provinces Excise Act, 1910

968. Refund of price to contractor.

- After the necessary checking of the abstract referred to in the preceding paragraph with the treasury accounts at headquarters, a cheque shall be made out in the Collector's office in favour of the contractor for the amount of drugs supplied to vendors from the bonded warehouse of the district during the accounts month. This should be made over to the contractor not later than the 15th of succeeding month.