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[Cites 0, Cited by 0] [Section 74(7)] [Section 74] [Entire Act]

State of Assam - Subsection

Section 74(7)(e) in Instructions Relating to Liquor

(e)The details of figures relating to the demand, collection and issues should be shown separately in a separate sheet with the annual returns and in Table V of the quarterly return. The licence fee calculated on the April issues should be treated as the demand for May, that on May's issues as the demand for June and so on till February.