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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(10) in The Assam Excise Act, 1910

(10)"Excise revenue" means revenue derived or derivable from any duty, fee, tax, penalty, payment (other than a fine imposed by a Court of Law) or confiscation imposed or ordered under the provisions of this Act, or of any other law for the time being in force relating to liquor or intoxicating drugs.