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[Cites 0, Cited by 0] [Section 441] [Entire Act]

State of Assam - Subsection

Section 441(2) in The Assam Excise Rules, 2016

(2)The head of the office in recording the annual certificate of verification should, in the case of any portion of service that cannot be verified from office records, distinctly state that for the excepted periods (naming them) a statement in writing by the Government servants as well as a record of the evidence of his contemporaries, is attached to the book.