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] [Entire Act] State of Assam - Section Section 262 in The Assam Excise Rules, 2016 262. No person who held a licence of any country spirit shop for a period of ten consecutive years shall be eligible to get settlement of any such or other country spirit shop.
