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[Cites 0, Cited by 0] [Section 223] [Entire Act]

State of Assam - Subsection

Section 223(1) in Assam Excise Rules, 1945

(1)Settlement of country spirit shops shall be made giving adequate representation to the Scheduled Castes and Scheduled Tribes. Of the total number of shops to be settled in a sub-division, a minimum quota of such shop to be settled with persons belonging to Scheduled Castes and Scheduled Tribes shall be fixed on the basis of population of those communities in the sub-division.