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 206] [Entire Act] State of Assam - Subsection Section 206(3) in Assam Excise Rules, 1945 (3)Each tender must bear a court-fee stamp of Rs. 24.75 or any other amount as may be prescribed by the State Government from time to time.
