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 370] [Entire Act] State of Assam - Subsection Section 370(3) in The Assam Excise Rules, 2016 (3)All intoxicants upon which the full tariff or excise duty has been paid, and which are contained in medicinal preparations intended bona-fide for medicinal purposes are exempted from the provisions of the Act relating to possession and sale.
