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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Assam - Subsection

Section 53(2)(c) in The Assam Excise Act, 1910

(c)imports, exports, transports, manufactures, possesses or sells any tari or pachwai, shall be punished with imprisonment which may extend to six months or with tine or with both.