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State of Assam - Section

Section 73 in The Assam Excise Act, 1910

73. Power of State Government to exempt intoxicants from the provisions of this Act.

- The State Government may, by notification, either wholly or partially and subject to such conditions as it may think fit to prescribe, exempt any intoxicant from all or any of the provisions of this Act, either throughout the territories to which this Act applies or in any specified area or specify period or occasion or as regards any specified class of persons.