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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Assam - Subsection

Section 32(3)(b) in Assam Excise Rules, 1945

(b)All charitable and Mission hospitals or dispensaries, unless in any case the Provincial Government or the Governor of Assam as the case may be, shall otherwise declare, on a requisition countersigned by the Civil Surgeon of the district;