Section 652(2)(b) in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Subsection

Section 652(2)(b) in Rules under the United Provinces Excise Act, 1910

(b)If the licence is taken for a month or over, but not for a full year, the fee shall be assessed monthly by the Collector according to the scale laid down in clause (a) of paragraph 654 and shall be subjed to minimum rates of Rs. 50 per mensem for first class cities and

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State of Uttar Pradesh - Subsection

Section 652(2)(b) in Rules under the United Provinces Excise Act, 1910