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] [Entire Act] State of Assam - Section Section 171 in Assam Excise Rules, 1945 171. Definition, etc., of Charas. - (i) The charas is included in the definition of the "intoxicating drug" in Section 3(13) of the Act.(ii)The duty of charas is prescribed in Order 31.Import
