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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

State of Assam - Subsection

Section 1A(xxxiv) in The Assam Excise Rules, 2016

(xxxiv)"Ready to Drink Alcoholic Beverage" means any low alcoholic beverage made from Spirit or any alcoholic beverage as base with admixture of natural juices and/or artificial flavors, spices, coloring agents and sugar containing added alcohol of not more than 5% V/v, usually carbonated;