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[Cites 0, Cited by 0] [Section 328] [Entire Act]

State of Uttar Pradesh - Subsection

Section 328(6) in Rules under the United Provinces Excise Act, 1910

(6)In the case of the existing shops, periodical enquiry shall be made as to whether their position is in conformity with policy under these rules. If their location is found to be objectionable, such steps as are possible, shall be taken to select a more suitable site and to arrange for its removal.