Section 2 in Meghalaya Excise (Amendment) Act, 1974
2. Amendment of Clauses (12a), (14) and (16) of Section 3 of the principal Act.
- In Section 3 of the Meghalaya Excise Act (Assam Act 1 as adapted by Meghalaya), hereinafter referred to as the Act-(i)in Clause (12a) the full stop "(.)" occurring at the end of the clause shall be deleted, thereafter the words "other than tari and pachwai" shall be added followed by a full stop "(.)";(ii)in Clause (14) for the word "also" occurring in the clause the words "other than" shall be substituted ;(iii)in Clause (16) between the word and punctuation "undiluted" and "but" the words "and includes Lad-Uin, Kiad lyndem and Bitchi" shall be inserted followed by a comma "(.)".
