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 167 in Assam Excise Rules, 1945 167. Conditions of import. - Such import may be made only after the importer has-(a)produced a challan showing payment of the prescribed duty thereon, and(b)obeyed all the rules made by the authorities of the Province from which the import is made.
