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

State of Uttar Pradesh - Subsection

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

(b)The permit holder shall not possess at any one time any quantity of foreign liquor in excess of the quantity specified in his permit;