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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(2) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

(2)Any import, export and internal transportation of Power Alcohol shall not take place unless the purpose is specified in Power Alcohol Movement Report in Form PAMR-1 to be downloaded from the website. Power Alcohol Movement Report in form will be compulsory with every consignment of Power Alcohol.