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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(3) in The Assam Excise Act, 1910

(3)"To bottle" means to transfer liquor from a cask or other vessel to a bottle or other receptacle, whether any process of rectification be employed or not and includes re-bottling.(3-a) "Club" means a society of persons associated together for social intercourse, for the promotion of politics, sports, arts/science, literature or for any purpose except the acquisition of gain, or whether the same be registered under the Indian Companies Act, 1913, Co-operative Societies Act, 1912, the Societies Registration Act, 1860, or otherwise incorporated or not.