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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(7)(I) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019

(I)That he possesses or has an arrangement for taking on rent a suitable premise in that locality for opening the shop in accordance with the provisions of Uttar Pradesh Number and Location of Excise Shop Rules, 1968 as amended from time to time.