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] [Section 251] [Entire Act] State of Assam - Subsection Section 251(c) in Instructions Relating to Liquor (c)Fifteen copies of each of the photos should be sent to the Deputy Commissioner of Excise for distribution as soon as the conviction has become final, i.e. when appeals have been dismissed or are time-barred.
