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 377] [Entire Act] State of Uttar Pradesh - Subsection Section 377(3) in Rules under the United Provinces Excise Act, 1910 (3)A settlement report shall be submitted to the Excise Commissioner on or before September 15, together with statements in Form G-ll or G-ll-A, as the case may be.
