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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Uttar Pradesh - Subsection

Section 20(2) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(2)An appeal shall lie against any order passed in the first instance by the Excise Commissioner to the Board of Revenue within thirty days of the date of the order.