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] [Section 228] [Entire Act] State of Assam - Subsection Section 228(ii) in The Assam Excise Rules, 2016 (ii)Casks to be weighed. Casks, whether empty or full, must be weighed to within one kilogram, but in the former case the weights should be allowed to preponderate and in the latter the cask.
