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State of Assam - Section

Section 78 in The Assam Excise Act, 2000

78. Exception of medicated article.

- The foregoing provisions of this Act shall not apply to import, manufacture, possession, supply or sale of any bona fide medicated article for medicinal purposes by medical practitioners, chemists, druggists, apothecaries or keeper of dispensaries, except in so far as the State Government may, by notification, so direct.