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[Cites 0, Cited by 0] [Section 219] [Entire Act]

State of Uttar Pradesh - Subsection

Section 219(2) in Rules under the United Provinces Excise Act, 1910

(2)Whenever a change is made in the general or special conditions attached to a licence the licence given out should be called back for correction. If the forms contains too many corrections already, a fresh and up-to-date form should be issued instead.