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[Cites 0, Cited by 0] [Section 193] [Entire Act]

State of Uttar Pradesh - Subsection

Section 193(b) in Rules under the United Provinces Excise Act, 1910

(b)The expenditure is debitable to the excise head "B-District Executive Establishment-Allowances and Honoraria-Re wards",and the advances shall be drawn on bill in the manner prescribed in paragraph 249 (1) of the Financial Handbook, Volume V.