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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Assam - Subsection

Section 129(2) in The Assam Excise Rules, 2016

(2)The Deputy Commissioner shall cause to be scrutinized all such renewal proposals received before the last day of November and will send such proposals along with a consolidated statement with his specific comments thereto to the Excise Commissioner before the 15th day of December every year.