Section 105(5)(i) in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Subsection

Section 105(5)(i) in Rules under the United Provinces Excise Act, 1910

(i)Excise Inspectors have already been asked to give two months' intimation of their intention to proceed on leave and they have been told that in case they fail to give such intimation, their application for leave will be liable to be refused. Such notices will, of course, be not required when leave is wanted on medical grounds.

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State of Uttar Pradesh - Subsection

Section 105(5)(i) in Rules under the United Provinces Excise Act, 1910