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[Cites 0, Cited by 0] [Section 106A(1)] [Section 106A] [Entire Act]

State of Assam - Subsection

Section 106A(1)(c) in The Assam Excise Rules, 2016

(c)The proposed sub-lessee referred to in sub-rule (i) shall not be a person disqualified to hold a licence under the Assam Excise Act, 2000 and the rules made thereunder.