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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(1) in The U.P. Licences for the Possession of Denatured Spirit and Specially Denatured Spirit Rules, 1976

(1)The total quantity of spirit stored on the premises of the manufacturers at the place aforesaid shall not exceed at any one time ............ bulk litres.