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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(2) in The Assam Bonded Warehouse Rules, 1965

(2)Bonded warehouse may be opened in case of foreign liquor-
(a)for sale to the retail and wholesale licence- holders of liquor;
(b)for supply of spirits for the manufacture of chemicals, medicated articles, etc., or for other industrial purposes;
(c)for any or all of the above purposes combined.