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[Cites 0, Cited by 0] [Section 337(2)] [Section 337] [Entire Act]

State of Uttar Pradesh - Subsection

Section 337(2)(a) in Rules under the United Provinces Excise Act, 1910

(a)Whenever any application is received for transfer, sub-lease, or partnership in respect of an Excise licence, the Collector shall call for a report from the Assistant Excise Commissioner of the charge.