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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Assam - Subsection

Section 92(2) in Assam Excise Rules, 1945

(2)The applicant (if he is other than the existing contractor) shall also state in his tender that he is willing to take over under the provisions of Rule 102 of these rules the existing vats and other permanent apparatuses in the warehouses within the area to be supplied and shall furnish a list of these in his application.