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State of Assam - Section

Section 235 in The Assam Excise Rules, 2016

235. Application for licence.

- Any person tendering for a licence specified in Rule 234 shall apply in writing to the Excise Commissioner furnishing all the particulars prescribed in Rule 238 below after registering himself/herself with the Commissioner of Excise on payment of a fee as may be prescribed by the State Government from time to time.