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 527] [Entire Act] State of Uttar Pradesh - Subsection Section 527(iv) in Rules under the United Provinces Excise Act, 1910 (iv)If the payment is made by money-order, the money-order must be addressed to the Collector, and the following details must be entered on the Coupon to be retained by the payee :
