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[Cites 0, Cited by 0] [Section 522] [Entire Act]

State of Uttar Pradesh - Subsection

Section 522(ii) in Rules under the United Provinces Excise Act, 1910

(ii)For shops settled under the 'surcharge system' an amount deemed sufficient by the Collector having regard to the importance of the shop either in cash, Government Promissory Notes or in such other forms as may be approved by the Collector.