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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Assam - Subsection

Section 84(3) in The Assam Excise Act, 2000

(3)The Stale Government may make rules regulating the terms and conditions that may be required to be complied with and the factors to be taken into consideration, in issuing licenses, permits or passes under this Act or rules framed thereunder.