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] [Entire Act] State of Uttar Pradesh - Section Section 889 in Rules under the United Provinces Excise Act, 1910 889. Use of deleterious matter prohibited. - The Excise Commissioner may prohibit the use of any material in the manufacture of beer, which in his opinion, is of deleterious nature.
