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[Cites 0, Cited by 0] [Section 984] [Entire Act]

State of Uttar Pradesh - Subsection

Section 984(2) in Rules under the United Provinces Excise Act, 1910

(2)The exporter shall produce before the Excise Inspector so authorised his permit to export, the authority of the Collector of the exporting district and the receipted application (I.D. 12) in proof of payment of duty.