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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1)(e) in The United Provinces Excise Act, 1910

(e)no person shall use, keep or have in his possession any materials, still, utensil, implement or apparatus whatsoever for the purpose of manufacturing any intoxicant other than tari;