Section 5(3)(c) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

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State of Uttar Pradesh - Subsection

Section 5(3)(c) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

(c)The licensee is not allowed to use spirit in manufacture of French polish unless he adds to it challenge or resin or both in quantity not less than 25 per cent, or as may be prescribed by the Excise Commissioner from time to time.

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State of Uttar Pradesh - Subsection

Section 5(3)(c) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976