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 288 in Assam Excise Rules, 1945 288. Licences for the wholesale vend of denatured spirit shall be granted by the Collector on payment of fees prescribed in Rule 253 of these rules with the previous sanction of the Excise Commissioner.
