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 372] [Entire Act] State of Uttar Pradesh - Subsection Section 372(2) in Rules under the United Provinces Excise Act, 1910 (2)The final acceptance of any bid is subject to the sanction of theExcise Commissioner which in its turn, is subject to decision by the Government in appeal or revision, if any.
