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[Cites 0, Cited by 0] [Section 863] [Entire Act]

State of Uttar Pradesh - Subsection

Section 863(2) in Rules under the United Provinces Excise Act, 1910

(2)An application for the grant of the aforesaid licence shall be in Form B 21 and shall be submitted to the Excise Commissioner within one year from the date of grant of licence in Form B-20 unless specifically permitted otherwise.