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[Cites 0, Cited by 0] [Section 452] [Entire Act]

State of Assam - Subsection

Section 452(a) in The Assam Excise Rules, 2016

(a)Separate challans for different Heads of Excise. Separate challans should be used in cases where payments fall under different Heads of Excise or are made by different licensees, but where payments are made by the same licensee, a number of items of the same description may be entered in one challan, the details being specified on the back thereof.