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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(1) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(1)An appeal shall lie against an order passed, under the Act or these rules, by a District Magistrate to the Excise Commissioner within thirty days of the date of the order.