Section 943(3)(c) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 943(3)] [Section 943] [Entire Act]

State of Uttar Pradesh - Subsection

Section 943(3)(c) in Rules under the United Provinces Excise Act, 1910

(c)Whenever any workman suspected of pilferage of excisable goods and his immediate removal from the bonded warehouse is considered necessary to safeguard revenue interest or in the interest of discipline, the supply contractor may be asked to depute the defaulting workmen to some other section which does not involve his entry into the bonded warehouse, pending the receipt of the Labour Commissioner's concurrence for his removal.

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State of Uttar Pradesh - Subsection

Section 943(3)(c) in Rules under the United Provinces Excise Act, 1910