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State of Assam - Section

Section 232 in Instructions Relating to Liquor

232. Commissioner of Excise to be consulted on policy.

- The Commissioner of Excise is to be consulted in all important matters connected with the administration of Excise, and annual and other periodical reports of importance are to be submitted by Deputy Commissioners or Political Officers to the Commissioner of Excise. He should always be consulted on proposals involving any change in principle or policy.