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State of Uttar Pradesh - Section

Section 1130 in Rules under the United Provinces Excise Act, 1910

1130. Definitions.

- Unless there is anything repugnant in the subject or context,-
(a)"Act" means the U.P. Excise Act, 1910 (Act No. IV of 1910);
(b)"Bishop" means a priest of the Roman Catholic or Anglican Church consecrated as Governor of a diocese;
(c)"Manufactory" means the room or building specified in the licence for the manufacture of sacramental wine;
(d)"Sacramental Wine" means wine required for offering the Holy sacrifice of Mass in a Roman Catholic Church or Holy Communion in an Anglican Church in U.P. and prepared from raisins.