Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 349] [Entire Act] State of Uttar Pradesh - Subsection Section 349(7) in Rules under the United Provinces Excise Act, 1910 (7)No drug or deleterious substance shall be added to the liquor, nor shall any adulterated liquor be knowingly stored or sold.
