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[Cites 0, Cited by 0] [Section 4(6)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(6)(ii) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019

(ii)Applicant shall be bearer of solvency certificate or certificate of owned property issued by authorized Income Tax Valuer and his solvency shall not be less than the amount equivalent to the licence fee of concerned licence.