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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(3) in The Assam Excise Act, 1910

(3)Notwithstanding anything contained in sub-section (2), the State Government may, by notification, prohibit the manufacture of tari by any person or class of persons either throughout the territories to which this Act applies or in any local area comprised therein, either absolutely or subject to such conditions as it may prescribe.