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[Cites 0, Cited by 0] [Section 319] [Entire Act]

State of Uttar Pradesh - Subsection

Section 319(ii) in Rules under the United Provinces Excise Act, 1910

(ii)In any case in which acquittal or discharge is based on wrong application of law, it is advisable to file an appeal or revision in order to obtain an authoritative interpretation of law.