Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 66 in The Assam Excise Act, 1910 66. Magistrate empowered to try cases under this Act. - Offences under this Act shall be triable only by Magistrates exercising powers not less than those of a Magistrate of a second class.
