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State of Uttar Pradesh - Section

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

4.

While it is necessary to emphasize that considerations of revenue are to be in subordination to the promotion of temperance, every endeavour should, nevertheless, be made to ensure to the State as large a share as possible of the profits accruing from the sale of intoxicants by methods which admit of the most efficient supervision and control.