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] [Section 243] [Entire Act] State of Assam - Subsection Section 243(c) in Instructions Relating to Liquor (c)They will report promptly to the Deputy Commissioner of Excise any important information which may reach them through the tour diaries or reports of their subordinate or from other sources and the action they are taking thereon.
