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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Assam - Subsection

Section 15(2)(ii) in The Assam Excise Act, 1910

(ii)tari intended to be used solely for the preparation of food for domestic consumption, and not as an intoxicant or for the preparation of any intoxicating article or any articles for sale; and