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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

State of Assam - Subsection

Section 78(3)(c) in Assam Excise Rules, 1945

(c)As soon as may be after such arrival, the officer-in-charge of the warehouse shall certify on the importer's copy of the pass full details regarding the spirit received, in such form as may be prescribed in the pass or required by the Chief Revenue authority of the exporting district or place.