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[Cites 0, Cited by 0] [Section 1042(1)] [Section 1042] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1042(1)(ii) in Rules under the United Provinces Excise Act, 1910

(ii)Assistant Salesman. - "Assistant Salesman" means a person selected and appointed by the Collector for carrying on sales at a shop under the State management either independently or in subordination to a Head Salesman.