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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(2) in The Assam Excise Act, 2000

(2)a person licenced to cultivate or collect plant from which an intoxicating drug is produced, may sell without a licence those portions of the plant from which the intoxicating drug is manufactured or produced to any person licensed under this Act, to deal in the same, or to any officer to whom the Excise Commissioner may prescribe;