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State of Assam - Section

Section 24 in The Assam Excise Act, 1910

24. Existing licences, etc.

- Every licence, permit or pass granted under any section of the Bengal Excise and the Licensing Act, 1878, shall be deemed to have been granted under the corresponding section of this Act, and shall unless previously cancelled, suspended or surrendered under this Chapter, remain in force for the period for which it was granted.