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[Cites 0, Cited by 0] [Section 216] [Entire Act]

State of Assam - Subsection

Section 216(a) in Instructions Relating to Liquor

(a)
(i)Application received from Superintendents of Excise and Deputy Superintendents of Excise for leave are to be forwarded by Deputy Commissioner concerned to the Commissioner of Excise, who will submit them with his recommendations to the State Government through the Accountant General for final sanction and notification in the official Gazette.