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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Uttar Pradesh - Subsection

Section 281(h) in Rules under the United Provinces Excise Act, 1910

(h)As investigation in most Excise cases is usually completed at the time of detection, report regarding the case detected will normally be submitted in Form D-22-A, D-22-B or D-22-C (whichever be applicable) within a week of detection.