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 482] [Entire Act] State of Assam - Subsection Section 482(2) in The Assam Excise Rules, 2016 (2)The duty levied under rule (1) shall be payable at the rate imposed under S.20 of the Act on the spirits imported or transported and shall be paid before the removal from the warehouse, to which it has been taken.
