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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Assam - Subsection

Section 156(b) in The Assam Excise Rules, 2016

(b)If the Excise Commissioner so directs, each such cask or other vessels shall be sealed by the officer-in-charge and a distinct impression of the seal affixed on the pass forwarded to the officer-in-charge of the distillery or the warehouse to which the spirit is to be transported.