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[Cites 0, Cited by 0] [Section 243] [Entire Act]

State of Uttar Pradesh - Subsection

Section 243(1) in Rules under the United Provinces Excise Act, 1910

(1)All important letters from the Excise Commissioner and other officers should be registered in the correspondence register. Their replies should also be indexed in the same register, and not in the postage stamp register.