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 75] [Entire Act] State of Assam - Subsection Section 75(14) in Instructions Relating to Liquor (14)Tampering with bottles. - Any attempt on the part of licensee or his servant to tamper with corks or contents of bottles will entail cancellation of licence, as well as prosecution under the Excise Act, if this is thought necessary.
