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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Assam - Subsection

Section 36(4) in The Assam Excise Act, 1910

(4)While framing rules under this Act, the State Government may provide, from time to time, for reservations to be made in favour of persons belonging to the Scheduled Castes, Scheduled Tribes, other Backward Classes and educated unemployed youths with particular reference to their economic backwardness for the purpose of this Act; and may also provide for discouraging or preventing monopoly in matters relating to such licences, passes and permits.