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] [Entire Act] State of Assam - Section Section 201 in Assam Excise Rules, 1945 201. On receipt of Excise Commissioner's sanction to the Deputy Commissioner's proposals, the settlement of shops may be made in accordance with the procedure laid down in Rules 202 to 212 infra.Procedure for Settlement
