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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Assam - Subsection

Section 17(3)(d) in The Assam Excise Act, 2000

(d)the sale of tari lawfully possessed and intended to be used solely for the preparation of food for domestic consumption, and not as an intoxicant or for the preparation of any intoxicating article for sale, and