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State of Assam - Section

Section 13 in The Assam Excise Act, 1910

13. Passes for import, export and transport.

- No intoxicant exceeding such quantity as the State Government may prescribe by notification either generally for the whole of the territories to which this Act applies or for any local area comprised therein, shall be imported, exported or transported except under a pass issued under the provisions of the next following section.