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State of Assam - Section

Section 74 in The Assam Excise Act, 1910

74. Certain provisions of Municipal Act not to apply.

- Nothing contained in Section 261 of the Bengal Municipal Act, 1884, or in Section 285 of the Bengal Municipal Act, 1876 shall apply to any brewery, distillery or warehouse established or licensed under this Act, or to the premises used for the manufacture or sale of any intoxicant by the holder of a licence granted under this Act for such manufacture or sale.