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[Cites 0, Cited by 0] [Section 485] [Entire Act]

State of Uttar Pradesh - Subsection

Section 485(1) in Rules under the United Provinces Excise Act, 1910

(1)Bottling shall be done at such warehouse as shall be prescribed by the Excise Commissioner and the contractor shall be bound to supply suitable machines and the necessary labour required for carrying out the operations.