Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Uttar Pradesh - Subsection Section 4(8) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976 (8)If the licensee goes out of business he shall dispose of Iris stock of denatured spirit in such a manner as the Excise Commissioner may direct.
