Section 368(1)(a) in Rules under the United Provinces Excise Act, 1910

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State of Uttar Pradesh - Subsection

Section 368(1)(a) in Rules under the United Provinces Excise Act, 1910

(a)he produces a solvency certificate in Form G-39 granted by the Tahsildar of the Tahsil in which he resides. It should be duly counter-signed by the Collector or the Additional Collector authorised by the Collector in this behalf; and

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State of Uttar Pradesh - Subsection

Section 368(1)(a) in Rules under the United Provinces Excise Act, 1910