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State of Assam - Section

Section 130 in Assam Excise Rules, 1945

130. Fine deducted from security deposited to be replaced.

- Any sum deducted under the foregoing rules by the District Collector under the order of the Excise Commissioner from the amount deposited by a contractor, as security for the due performance of his engagements shall be replaced by the contractor within fifteen days from the date of receipt of notice from the Collector, informing him of such deduction having been made.