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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Assam - Subsection

Section 39(a) in The Assam Excise Rules, 2016

(a)In the absence of any objection, the Collector after satisfying himself that the proper duty has been paid or a security has been submitted as per rule 35(a) of these Rules, shall forward the application of export pass to the Excise Commissioner, Assam who will grant the pass as per provision of the Assam Excise Act. The export pass shall be in quadruplicate in Form-1 of Miscellaneous series (General).