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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(1)(vi) in The U.P. Excise Licences (Tender-Cum-Auction) Rules, 1991

(vi)The provisional settlement shall not be made for more than 15 days at a time.