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[Cites 0, Cited by 0] [Section 16(5)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(5)(ii) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(ii)It is necessary to guard against the acceptance of bids which may have the effect of constituting an overt or covert monopoly and against the acceptance as licence holders of undesirable persons of doubtful solvency or criminal background.