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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(3)(ii) in The Assam Excise Rules, 2016

(ii)All Charitable and Mission hospitals or dispensaries unless in any case the State Government shall otherwise declare on requisition countersigned by Chief Medical and Health Officer of the District;