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[Cites 0, Cited by 0] [Section 792(8)] [Section 792] [Entire Act]

State of Uttar Pradesh - Subsection

Section 792(8)(iv) in Rules under the United Provinces Excise Act, 1910

(iv)Persons or institutions allowed to possess and use specially denatured spirit by the Excise Commissioner for special purposes on payment of the prescribed vend fee.