Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 986] [Entire Act] State of Uttar Pradesh - Subsection Section 986(1) in Rules under the United Provinces Excise Act, 1910 (1)A bond for the payment of duty imposed must be executed in favour of either the Collector of the importing district or the Collector of the exporting district.
