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 348] [Entire Act] State of Uttar Pradesh - Subsection Section 348(3) in Rules under the United Provinces Excise Act, 1910 (3)The licensee shall store all his stock of intoxicants pertaining to his shop in the premises for which he holds the licence.
