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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(2) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

(2)Continuous monitoring of Power Alcohol Movement Report and Power Alcohol Movement Amendment Report will be done by Assistant Excise Commissioner of the Distillery and Deputy Excise Commissioner of the Charge.