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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Assam - Subsection

Section 29(3) in The Assam Bonded Warehouse Rules, 1965

(3)In the case of denatured spirit.-To persons holding licences for sale of such spirit or for the possession of such spirit for business purposes in excess of the quantity fixed at the limit of private possession and holding a permit from the Collector to obtain such spirit from the warehouse.