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State of Assam - Section
Section 9 in Rules Under the Assam Temperance Act, 1926
9.
As soon as may be after the receipt of the requisition the Deputy Commissioner or the Sub-divisional Officer (as the case may be) shall count the number of entries in the form which have been duly filled in and attested as provided in Rule 7 above. He shall not count any entries which have not been so filled in and attested, nor shall he count any entries on any part of the requisition which does not comply with the provisions of Rule 6 above. The Deputy Commissioner or Sub-divisional Officer (as the case may be) shall thereupon endorse on or attach to the requisition a certificate in the following form :| Number of valid entries as ascertained by counting | "Certified that I have counted the number of validentries in this requisition and that the total number of suchentries is...................." |