Section 679(1)(a) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 679(1)] [Section 679] [Entire Act]

State of Uttar Pradesh - Subsection

Section 679(1)(a) in Rules under the United Provinces Excise Act, 1910

(a)to person requiring denatured spirit for industrial or scientific purposes for such quantity as the Collector may deem sufficient on consideration of reasonable requirements of the case ; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 679(1)(a) in Rules under the United Provinces Excise Act, 1910