Legal Document View

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
[Cites 0, Cited by 0] [Section 370(5)] [Section 370] [Entire Act]

State of Assam - Subsection

Section 370(5)(d) in The Assam Excise Rules, 2016

(d)If it has been manufactured in any other part of India, an application must be submitted to the Excise Commissioner, Assam, for permission to sell such preparation in Assam with a certificate from the Chief Excise Authority of that part starting the percentage of proof spirit contained in them together with any other particulars which the Excise Commissioner may require.