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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

State of Assam - Subsection

Section 78(3)(a) in Assam Excise Rules, 1945

(a)Whenever any country spirit is imported under a bond, as aforesaid, it must on arrival in the territories to which the Eastern Bengal and Assam Excise Act applies be taken direct to the excise warehouse specified in this behalf in the pass and fixed by the Excise Commissioner for the storage of such spirit.