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[Cites 0, Cited by 0] [Section 106A(1)] [Section 106A] [Entire Act]

State of Assam - Subsection

Section 106A(1)(k) in The Assam Excise Rules, 2016

(k)The sub-lessee shall be responsible for payment of all duties, taxes and fees etc. , payable to the Government pertaining to the period of sub-lease. In case the sub-lease fails, the same shall be recovered from the licensee.