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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(4)(b) in The U.P. Establishment of Manufactory Rules, 1997

(b)Spirit or Indian made foreign liquor, found sub-standard or unfit for human consumption on chemical analysis or test, shall be rejected, and destroyed or disposed of in such manner as may be directed by the Excise Commissioner in this behalf.