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 219] [Entire Act] State of Assam - Subsection Section 219(c) in Assam Excise Rules, 1945 (c)to any person who is in arrear in respect of any Government revenue or dues or is defaulter in respect of repayment of any Government loan;
