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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(4) in Uttar Pradesh Excise (Movement of Liquor and Power Alcohol) Rules, 2019

(4)Each conveyance shall, necessarily, be accompanied by the online generated E-Document during movement of liquor within the territorial limit of Uttar Pradesh and which shall have to be produced on being asked for by the intercepting/inspecting authority.