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State of Assam - Section

Section 72 in The Assam Excise Act, 1910

72. Exception of medicated article.

- The foregoing provisions of this Act shall not apply to import, manufacture, possession, supply or sale of any bona fide medicated article for medicinal purposes by medical practitioners, chemists, druggists, apothecaries or keepers of dispensaries, except is no far as the State Government may, by notification, so direct.