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] [Section 83] [Entire Act] State of Assam - Subsection Section 83(e) in The Assam Excise Rules, 2016 (e)The licensee shall provide for use or measuring spirit or foreign liquor in the manufactory at the time of issue, such measures, gauges, weighing machines or other appliances as the Commissioner of Excise may direct him to provide.
