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[Cites 0, Cited by 0] [Section 483(4)] [Section 483] [Entire Act]

State of Assam - Subsection

Section 483(4)(iv) in The Assam Excise Rules, 2016

(iv)To a person holding license for the manufacture of perfumes and toilet preparations consisting of or containing alcohol and holding a permit from the Collector to obtain such spirit from the bonded warehouse.