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State of Assam - Section

Section 50 in Assam Excise Rules, 1945

50. Possession and sale of spirituous, medicinal and other preparations.

- Any person may possess or sell medicinal or toilet or other preparations containing India-made spirit without any excise restriction.Export of India-made foreign spirit, India-made rectified spirit and denatured spirit and spirituous preparations to Indian States or foreign territory of India