Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 197 in Assam Excise Rules, 1945 197. The procedure laid down in Rules 191 to 195 shall apply mutatis mutandis to the opening of new shops under Rule 214 infra after the triennial settlements have been made.
