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State of Uttar Pradesh - Section

Section 299 in Rules under the United Provinces Excise Act, 1910

299.

In all important cases the District Magistrate should be moved to direct the Prosecuting Inspector or Sub-Inspector to conduct the case (see Chapter II, Rule 73). In cases of extraordinary importance the Collector may, if it appears necessary, be requested to engage the services of a pleader to conduct the prosecution.