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] [Section 27] [Entire Act] State of Assam - Subsection Section 27(f) in Assam Excise Rules, 1945 (f)Civil Surgeons and medical officers in charge of Government medical institutions may import and store such spirit or absolute alcohol required for the purposes of the institutions under their charge.
