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

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State of Uttar Pradesh - Subsection

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

(c)"registering authority" means-

(i)in case a dealer applies for a registration certificate in respect of one district, the District Magistrate of that district; and

(ii)in case a dealer applies for a registration certificate in respect of more than one district, the Excise Commissioner, Uttar Pradesh;