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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(2) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(2)Any registration certificate, granted under these rules, may be amended by the registering authority, granting such registration certificate, provided that the amendments shall not be inconsistent with the provisions of the Act or of these rules.