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 247 in The Assam Excise Rules, 2016 247. On receipt of Excise Commissioner's sanction to the Deputy Commissioner's proposal the settlement of shops may be made in accordance with the procedure laid down in the rules below.Procedure For Settlement
