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[Cites 0, Cited by 0] [Section 461] [Entire Act]

State of Uttar Pradesh - Subsection

Section 461(2) in Rules under the United Provinces Excise Act, 1910

(2)The order of removal passed by the Assistant Excise Commissioner or his decision to prohibit employment of any person shall be appealable to the Excise Commissioner, Uttar Pradesh.