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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Assam - Subsection

Section 28(2) in The Assam Bonded Warehouse Rules, 1965

(2)The duty levied under sub-rule (1) shall be payable at the rate imposed under Section 21 of the Act on the spirit imported or transported and shall be paid before the removal from the warehouse, to which it has been taken,of the spirits which have been gauged and proved.