Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 443] [Entire Act] State of Uttar Pradesh - Subsection Section 443(1) in Rules under the United Provinces Excise Act, 1910 (1)The possession of country liquor which has not been lawfully manufactured or obtained lawfully, in any quantity whatsoever, is prohibited throughout Uttar Pradesh.
