Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(b) in The U.P. Intoxicating Liquor Objectionable Advertisements Act 1976 (b)"Excise Inspector" or "other Excise Officer" means an Excise Inspector or other Excise Officer appointed under section 10 of the United Provinces Excise Act, 1910;
