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[Cites 0, Cited by 0] [Section 232] [Entire Act]

State of Assam - Subsection

Section 232(c) in Assam Excise Rules, 1945

(c)The parties shall submit the tenders jointly which shall be signed by them all and shall submit an affidavit with the lender sworn before Magistrate, First Class to the effect that they do not belong to the same family and that none of them is related to any other of the partners.