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 353 in The Assam Excise Rules, 2016 353. All disputes about the price, quantity, premises and accessories to be taken over by the incoming lessee shall be decided by the Collector.Destruction of Intoxicants Deemed to be Unfit for Use
