Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 573] [Entire Act] State of Uttar Pradesh - Subsection Section 573(5) in Rules under the United Provinces Excise Act, 1910 (5)Licence to tap own tree for bona fide private consumption of Nira shall be only for and up to the limit to the genuine need of the licensee.
