Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 476] [Entire Act]

State of Uttar Pradesh - Subsection

Section 476(4) in Rules under the United Provinces Excise Act, 1910

(4)When he is satisfied, that admixture has been properly effected, he will, by taking samples from the bottom and top of the spirit, proceed to satisfy himself by proving the spirit that reduction has been made to the strength required.