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State of Assam - Section

Section 110 in The Assam Excise Rules, 2016

110. Application for registration.

- 1. Application for registration of a brand name and label referred to under sub-rule (1) of Rule 107 shall be made to the Excise Commissioner at least one month before the India made foreign liquor is manufactured and application for renewal of the certificate of registration for any year shall be made before the last day of February of the year preceding.