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 237 in The Assam Excise Rules, 2016 237. Period of licence. - The licence granted to a contractor shall be in a prescribed form, and shall ordinarily be for a period of three years; but in exceptional cases a longer term, not exceeding five years or a shorter term, may be fixed.
