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] [Entire Act] State of Assam - Section Section 181 in Assam Excise Rules, 1945 181. Except with the previous sanction of the Excise Commissioner, a retail country spirit shop in contract supply areas shall not be maintained unless there is a minimum average sale of three bottles of liquor 750 ml. each per diem.Location of shops
