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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(1) in Assam Excise Rules, 1945

(1)"Overseas foreign liquor" means liquor imported into British India or Burma from overseas countries which had paid duty on its importation under the Indian Tariff Act, 1934 (Act 32 of 1934) or the Sea Customs Act, 1878 (Act 8 of 1878) but does not include denatured spirit.