Section 22(a) in The Assam Excise Act, 1910

[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Assam - Subsection

Section 22(a) in The Assam Excise Act, 1910

(a)In the case of excisable articles imported-

(i)either in the territories to which this Act applies or in the State or territory from which the Article is imported, or

(ii)upon issue for sale from a warehouse established or licensed under Section 16, clause (d);