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State of Assam - Section

Section 6 in The Assam Excise Act, 1910

6. Wholesale and retail sale.

- The Board may, by notification, declare with respect either to the whole of the territories to which the Act applies or to any local area comprised therein, and as regards purchasers generally or any specified class of particulars, and generally or for any specified occasion, what quantity of any intoxicant shall for the purpose of this Act, be the limit of sale by retail and sale or wholesale, respectively.