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 36] [Entire Act] State of Assam - Subsection Section 36(3) in The Assam Excise Act, 1910 (3)The Stale Government may make rules regulating the terms and conditions that may be required to be complied with and the factors to be taken into consideration, in issuing licences permits or passes under this Act or rules framed thereunder.
