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 436] [Entire Act] State of Assam - Subsection Section 436(a) in The Assam Excise Rules, 2016 (a)Leave applications received from the Additional Commissioner of Excise, Joint Commissioner of Excise, Deputy Commissioner of Excise shall be forwarded to Government by the Commissioner of Excise, with his recommendation.
