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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Assam - Subsection

Section 76(3) in The Assam Excise Act, 2000

(3)On receipt of such application, the Excise Commissioner or Collector, having regard to the circumstances of the case, may in his discretion order for compounding of the offence of payment of a sum of money by way of compounding fee for the offence on such terms and conditions as he deems fit.