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[Cites 0, Cited by 0] [Section 368] [Entire Act]

State of Uttar Pradesh - Subsection

Section 368(c) in Rules under the United Provinces Excise Act, 1910

(c)The Excise Commissioner shall circulate to all the Collectors of the State the consolidated list of all solvency certificate holders received from the districts and the list prepared in his office under sub-clause (b).