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[Cites 0, Cited by 0] [Section 129] [Entire Act]

State of Assam - Subsection

Section 129(1) in The Assam Excise Rules, 2016

(1)All applications for the renewal of licences shall be received in the office of the Deputy Commissioner of the district (Excise Branch) on or before the last day of November every year along with all requisite documents as may be determined by the State Government from time to time but without the licence fee, payable for the renewal of licence for the next year.