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[Cites 0, Cited by 0] [Section 636] [Entire Act]

State of Uttar Pradesh - Subsection

Section 636(1) in Rules under the United Provinces Excise Act, 1910

(1)The exporter shall obtain from the importer a permit authorizing the import signed by the Chief Revenue Authority of the importing State or Union Territory or by an officer duly authorized in this behalf.