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[Cites 0, Cited by 0] [Section 287] [Entire Act]

State of Assam - Subsection

Section 287(a) in Assam Excise Rules, 1945

(a)The Collector may grant licences with the previous sanction of the Excise Commissioner for the retail sale of rectified spirit (including absolute alcohol) only to approved chemists or druggists or approved firms or approved persons and only for bona fide medicinal, industrial or scientific purposes on payment of the fee prescribed in Rule 256 supra.