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[Cites 0, Cited by 0] [Section 266] [Entire Act]

State of Assam - Subsection

Section 266(1) in The Assam Excise Rules, 2016

(1)Licences for the wholesale of country spirit to the excise spirit warehouse shall be granted by the Excise Commissioner with prior approval of the State Government for a period not exceeding three years at a time on prepayment of annual licence fees as may be prescribed by the Government from time to time.