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 341] [Entire Act] State of Assam - Subsection Section 341(2) in Assam Excise Rules, 1945 (2)Every memorandum of appeal shall be accompanied with such fee or Court-fee stamp as may b specified from time to time by the Assam Board of Revenue.
