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State of Uttar Pradesh - Section
Section 23 in Uttar Pradesh excise Settlement of Licenses for Retail Sale of Country Liquor) (Eleventh Amendment) Rules, 2019
23. The licensee shall abide by the general or specific instructions issued by the Excise Commissioner Licensing Authority from time to time.
Date.................District.............Licensing AuthorityC.L. 5-C(1)(For new licence)Licence for the Retail Sale of "Mild" and "Strong" Country Liquor in sealed Bottles and Container for Consumption "On" and "Off' the premises| Photo of Applicant | Photo of Co-Applicant |