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State of Uttar Pradesh - Section

Section 620 in Rules under the United Provinces Excise Act, 1910

620.

Overseas foreign liquor may be imported into the scheduled areas in Uttar Pradesh either direct from overseas countries or from any State or Union Territory in India by-
(a)licensed vendors, or
(b)clubs, or
(c)private individuals, in accordance with the rules immediately hereinafter following.
I-Import by licensed vendors