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State of Uttar Pradesh - Section

Section 369 in Rules under the United Provinces Excise Act, 1910

369. Dates for settlement.

- Settlement shall ordinarily be made between such dates as may be published by the Excise Commissioner in the sale proclamation in Form G-35A, G-35B or G-35C as the case may be, which will be issued by the Excise Commissioner after consulting District Officers.