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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(7) in U.P. Licences for the Possession of Undenatured Spirit, Bhang and other Excisable Articles for Medicinal and Toilet Preparation Purpose Rules, 2019

(7)The Excise Commissioner may cancel the licence at any time if it is established to his satisfaction that the licenced manufacturing unit is involved in misusing the undenatured spirit and Bhang.