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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Assam - Subsection

Section 258(a) in Instructions Relating to Liquor

(a)Separate chalans for different heads of excise. - Separate chalans should be used in cases where payments fall under different heads of Excise or are made by different licences; but where payments are made by the same licensee a number of items of the same description may be entered in one chalan, the details being specified on the back thereof.