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

State of Assam - Subsection

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

(c)If it has been manufactured in Assam, it must before sale by the manufactures, be submitted to the Excise Commissioner for determination of the proof spirit contained in them and for his permission to sell such preparations.