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State of Assam - Section

Section 202 in The Assam Excise Rules, 2016

202. Fine deducted from security deposit to be replaced.

- Any sum deducted under the foregoing rules by the District Collector under the order of the Excise Commissioner from the amount deposited by a contractor, as security for the due performance of his engagements shall be replaced by the contractor within fifteen days from the date of receipt of notice from the Collector informing him such deduction having been made.