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 208] [Entire Act] State of Assam - Subsection Section 208(5) in Assam Excise Rules, 1945 (5)The settlement of all shops shall be subject to the express condition that the licensee will be personally responsible for its working and proper functioning.
