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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3(2) in The U.P. Sales or Purchase of Motor Spirit, Diesel Oil and Alcohol Taxation Rules, 1977

(2)The District Magistrate shall be the prescribed authority for the purpose of sub-section (2) of Section 3 of the Act in respect of the tax leviable in his district.