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 34] [Entire Act] State of Uttar Pradesh - Subsection Section 34(i) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991 (i)the licensee shall have no claim for damages or for remission of bid-money in the case of delayed supply of the intoxicant;
