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] [Entire Act] State of Uttar Pradesh - Section Section 917 in Rules under the United Provinces Excise Act, 1910 917. Officer-in-charge not to ascertain dips and gravities for licensee. - (Rule 58). The officer-in-charge may not ascertain for the licensee the quantity or gravity of any worts collected.H-General
