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State of Uttar Pradesh - Section

Section 367 in Rules under the United Provinces Excise Act, 1910

367. Resettlement of shops.

- Whenever resettlement of a shop becomes necessary during the course of the excise year, the licensing authority should make the resettlement in the manner prescribed by paragraphs 357 and 358 and report the change to the Excise Commissioner for information.II-The Auction System