Section 792(8)(ii) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 792(8)] [Section 792] [Entire Act]

State of Uttar Pradesh - Subsection

Section 792(8)(ii) in Rules under the United Provinces Excise Act, 1910

(ii)Hospitals, dispensaries, charitable and educational institutions and other State Government departments free of vend fee up to a quantity allowed by the Excise Commissioner, provided the indent is countersigned by the Collector as laid down in paragraph 680.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 792(8)(ii) in Rules under the United Provinces Excise Act, 1910