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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

State of Assam - Subsection

Section 1A(xviii) in The Assam Excise Rules, 2016

(xviii)"Officer-in-charge" means officer of the Excise Department deputed to supervise the work in a distillery, manufactory, pharmaceutical bonded laboratory, bonded warehouse or Canteen Stores Depot (India) at Narangi, Missamari and Masimpur or any other places notified by the Government in Official Gazette;