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 26 in Assam Excise Rules, 1945 26. Definition of rectified spirit, etc. - Rectified spirit and absolute alcohol are defined in Rule 90 of these rules and denatured spirit is defined in Section 3(5), (5-A) of Act 1 of 1910.
