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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(7)(IV) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019

(IV)That in case he is selected as Licensee he shall furnish prior to issuance of the licence, a certificate issued by Senior Superintendent of Police/Superintendent of Police of the district of which he is the resident, showing that he as well as his family members possess good moral character and have no criminal background or criminal history.