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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Assam - Subsection

Section 72(iii) in The Assam Excise Rules, 2016

(iii)Permission to be obtained for working beyond normal working hours and on holidays: When a licensee intends to work the manufactory during any period specified for closure under sub-rule (i) above, he shall give prior notice to the officer-in-charge in that behalf and also obtain the written permission of the Excise Superintendent concerned.