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[Cites 0, Cited by 0] [Section 218(2)] [Section 218] [Entire Act]

State of Assam - Subsection

Section 218(2)(ii) in The Assam Excise Rules, 2016

(ii)Gauging of vessels - The gauging of spirit vessels and the gauging of contents of the same should be made in accordance with the instructions laid down in the Technical Excise Manual, but wet gauging should be done by withdrawal of the water as has been the method hitherto.