Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 282] [Entire Act]

State of Uttar Pradesh - Subsection

Section 282(3) in Rules under the United Provinces Excise Act, 1910

(3)The fact that the Chemical Examiner's report is in respect of the intoxicant from which sample was sent can be similarly proved by the formal evidence of officials of the court concerned who handled the intoxicant in course of drawal and dispatch of sample therefrom.