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[Cites 0, Cited by 0] [Section 1042(1)] [Section 1042] [Entire Act]

State of Uttar Pradesh - Subsection

Section 1042(1)(xiii) in Rules under the United Provinces Excise Act, 1910

(xiii)Supply Contractor. - "Supply Contractor" means a person or firm approved by the Government for supplying country spirit or hemp drugs to retail shops of a particular district or area.