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[Cites 0, Cited by 0] [Section 615] [Entire Act]

State of Uttar Pradesh - Subsection

Section 615(2) in Rules under the United Provinces Excise Act, 1910

(2)If the application is in order and the amount of duty and in the case of the private individuals and licensed retail also permit fee as laid down in paragraphs 614 and 610 (b) respectively, entered therein is correct the Collector shall endorse the application with an order directing the applicant to pay the amount into the treasury.