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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Uttar Pradesh - Subsection

Section 161(2) in Rules under the United Provinces Excise Act, 1910

(2)In the case of licence fees paid by postal money order, they should be despatched so as to reach the treasury or sub-treasury on or before the 20th. If the money order is received after that date, the licence will be treated as having defaulted for that month.