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(5) in The Assam Excise Act, 1910 (5)Any rule framed under this Act shall be given retrospective effect from such date as may be considered necessary by the State Government.
