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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5A(2) in Rules under the United Provinces Excise Act, 1910

(2)Foreign Liquor Permit shall be granted by the Collector or the officer authorized by him for one year to a person, who is not below 21 years of age in accordance with the following sub-rules.