Section 22(c) in The Assam Excise Act, 1910

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State of Assam - Subsection

Section 22(c) in The Assam Excise Act, 1910

(c)in the case of excisable articles transported-

(i)in the district from which the excisable article is transported, or

(ii)upon issue for sale from a warehouse established under Section 16, clause (d);