Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 507] [Entire Act] State of Assam - Subsection Section 507(d) in The Assam Excise Rules, 2016 (d)Custody of duplicate keys: Duplicate keys of all locks for fastenings and stills, receivers, vats, pies, pipe connections, etc., should be deposited with the Treasury or Sub-Treasury Officer of the district or sub-division, as the case may be.
