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[Cites 0, Cited by 0] [Section 4(7)] [Section 4] [Entire Act]

State of Uttar Pradesh - Subsection

Section 4(7)(V) in U.P. Excise (Settlement of Licenses for Wholesale of Country Liquor)(Eleventh Amendment) Rules, 2019

(V)That he shall not employ any salesman or representative who has criminal background as mentioned in sub-clause (iii) or who suffers from any infectious diseases or is below 21 years of age or a woman. Licensee shall have to obtain Identity Cards bearing photographs of his authorized salesman/representative from District Excise Officer.