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State of Assam - Section

Section 151 in Assam Excise Rules, 1945

151. Definition, etc., of ganja.

- Ganja is included in the definition of "intoxicating drug" in Section 3(13) of the Act. The rate of duty imposed is prescribed in Order 31. The time, place and manner of payment of duty are specified in Rules 267 to 268 and 270 of these Rules.Import