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[Cites 0, Cited by 0] [Section 176] [Entire Act]

State of Assam - Subsection

Section 176(3) in Assam Excise Rules, 1945

(3)Intimation of the arrival of the charas and of the realisation of the full duty thereon shall immediately be sent by the examining officer to the officer-in-charge of the bonded warehouse in the Punjab or to the Collector of Bengal, as the case may be, from which the drug was exported.