Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 366 in The Assam Excise Rules, 2016 366. Summoning of witnesses. - No excise officer empowered under Section 42(2) of the Act shall summon any person to appear before him at a greater distance than 100 km from the actual place of residence of such person.Limit of Retail Sale
