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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Assam - Subsection

Section 25(b) in The Assam Excise Act, 1910

(b)shall be in such form and shall contain such particulars as the Board subject to any rules made under Section 36, sub-section (2), clause (g) may direct either generally or in any particular instance in this behalf Provided that no fee shall be charged for any permit granted under Section 17 for the possession of any intoxicant for bona fide private consumption or use.