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[Cites 0, Cited by 0] [Section 147(3)] [Section 147] [Entire Act]

State of Assam - Subsection

Section 147(3)(a) in The Assam Excise Rules, 2016

(a)whenever any country spirit is imported under a bond, as aforesaid, it must on arrival in the territories to which the Assam Excise Act, 2000 applies be taken direct to the excise warehouse specified in this behalf in the pass and fixed by the Excise Commissioner for the storage of such spirit.