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 208] [Entire Act] State of Uttar Pradesh - Subsection Section 208(3) in Rules under the United Provinces Excise Act, 1910 (3)In dealing with licence Tees all observations, comparisons, etc. should be based on the gross receipts as shown in column II of Appendix C.
