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 407 in The Assam Excise Rules, 2016 407. An appeal against the order of the Excise Commissioner, a District Collector, a Collector other than a District Collector or an authority prescribed in the Rules in respect of revenue matter shall lie to the Assam Board of Revenue.
