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 219] [Entire Act] State of Assam - Subsection Section 219(a) in Assam Excise Rules, 1945 (a)to any person who has been convicted by a Criminal Court of a non-bailable offence involving moral turpitude;
