Legal Document View

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
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 250 in Assam Excise Rules, 1945

250. Fees for sale by Co-operative Society.

- The fee for a licence for the sale for foreign liquor by a Co-operative Society or an Association shall be determined in each case by the Excise Commissioner or the District Collector.Note : For definition of "Co-operative Society" or "Association" see Note under Rule 283.