Section 233(4)(b) in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Subsection

Section 233(4)(b) in Rules under the United Provinces Excise Act, 1910

(b)A quarterly statement showing details of all contingent bills drawn and paid by the Assistant Excise Commissioner must be submitted by the Excise Commissioner, U. P. invariably by the 10th of each April, July, October and January in the form prescribed by the Excise Commissioner, U. P. for this purpose.

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State of Uttar Pradesh - Subsection

Section 233(4)(b) in Rules under the United Provinces Excise Act, 1910