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[Cites 0, Cited by 0] [Section 242] [Entire Act]

State of Uttar Pradesh - Subsection

Section 242(4) in Rules under the United Provinces Excise Act, 1910

(4)Amounts required for payments to contractors on account of repairs and other petty works done to excise buildings under Rs. 50 should be drawn and disbursed by the Assistant Excise Commissioner after completion as far as possible.