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 249] [Entire Act] State of Assam - Subsection Section 249(1) in The Assam Excise Rules, 2016 (1)The Collector shall make settlement of the Excise shops in consultation with an Advisory Committee of not more than five non-official members including representatives of the Scheduled Castes, Scheduled Tribes and Other Backward Classes.
