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State of Assam - Section

Section 27 in The Assam Excise Act, 1910

27. Technical defects, irregularities and omissions.

(1)No licence granted under this Act, shall be deemed to be invalid by reason of any technical defect, irregularity or omission in the licence, or any proceedings taken prior to the grant thereof.
(2)The decision of the Assam Board of Revenue as to what is a technical defect, irregularity or omission shall be final.