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[Cites 0, Cited by 0] [Section 253] [Entire Act]

State of Uttar Pradesh - Subsection

Section 253(2) in Rules under the United Provinces Excise Act, 1910

(2)The articles purchased, received from and transferred to other offices or supplied to the offices of the department should be noted in the register as soon as the transaction occurs. Every article received should, if practicable, be marked with a number of lable and a correspondence mark or number shown against the respective entry in the stock-book for verification purposes.