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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(4) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(4)On the date fixed, the District Magistrate or the Excise Commissioner, as the case may be, shall, after hearing the applicant, if present, either discharge this notice or suspend or cancel the registration certificate and, in the latter case, he shall record his reasons for doing so.