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[Cites 0, Cited by 0] [Section 239] [Entire Act]

State of Assam - Subsection

Section 239(3) in The Assam Excise Rules, 2016

(3)The term of settlement shall be for a period of three consecutive years subject to renewal of licence as per provisions contained in rule 137 and 138 of these Rules and subject to increase in the Minimum Guaranteed Quota (MGQ) of Country Spirit by 6% over the previous year.