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[Cites 0, Cited by 0] [Section 374] [Entire Act]

State of Uttar Pradesh - Subsection

Section 374(9) in Rules under the United Provinces Excise Act, 1910

(9)All advance deposits are payable on the fall of the hammer, or, at latest, immediately on conclusion of the sales for the day. The deposit shall ordinarily be in cash, but Collectors may accept Government promissory notes and (with the sanction of the Excise Commissioner) valuable securities of a similar class.