Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 208] [Entire Act] State of Assam - Subsection Section 208(1) in Assam Excise Rules, 1945 (1)The Collector shall make settlement of the excise shops in consultation with an Advisory Committee of not more than five official members including representatives of the Scheduled Castes, Scheduled Tribes and Backward Classes.
