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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(1) in Assam Excise Rules, 1945

(1)Medicinal and other preparations containing rectified spirit imported from overseas countries, are exempt from the provisions of these rules relating to import, export, transport, possession and sale ; provided that the customs duty at the rate prescribed has been paid.