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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(1) in Instructions Relating to Liquor

(1)When there is any suspicion of fraud in respect of spirit contained in a vessel, or when an accident occurs-
(a)in a store vat-Before receipt of spirit and after receipt;
(b)Before reduction or blending and after reduction or blending;
(c)Before issue and after issue of spirit.