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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(3)(a) in Assam Excise Rules, 1945

(a)Charitable hospitals and dispensaries maintained by Government or by local authorities as defined in Section 4(34) of the Assam General Clauses Act, 1915 (2 of 1915), on a requisition countersigned by the Civil Surgeon of the district;