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State of Uttar Pradesh - Section

Section 176 in Rules under the United Provinces Excise Act, 1910

176. Suspension of revenue requires Excise Commissioner's sanctions.

- All suspensions of demands on account of any fee or duty require the previous sanction of the Excise Commissioner. In making their recommendations. Collectors should briefly explain the circumstances of the case and state the date or dates for payment proposed.C-Remission