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[Cites 0, Cited by 0] [Section 147(3)] [Section 147] [Entire Act]

State of Assam - Subsection

Section 147(3)(b) in The Assam Excise Rules, 2016

(b)On the arrival at an excise warehouse in the territories to which the aforesaid Act applies of any such spirit, it shall be tested and measured by the officer-in-charge of the warehouse, and shall be taken into store and entered in his accounts.