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[Cites 0, Cited by 0] [Section 249(6)] [Section 249] [Entire Act]

State of Assam - Subsection

Section 249(6)(i) in The Assam Excise Rules, 2016

(i)No person shall be allowed to own more than one Excise shop at a time. If any person is found to get settlement of more than one shop, he should surrender such shop retaining only one. The surrendered shop shall be resettled at his risk and any loss suffered by the Government on account of such re-sale shall be recovered from him.