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State of Uttar Pradesh - Section

Section 35 in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

35. List of unsold shops to be submitted to Excise Commissioner.

- A list of all sanctioned shops of which it has not been found possible to effect a settlement should be submitted in Form G-33-A for orders to the Excise Commissioner by April 1 each excise year with a brief statement of the auction proposed in each case.