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 242] [Entire Act] State of Assam - Subsection Section 242(c) in Instructions Relating to Liquor (c)The Deputy Commissioner of Excise is required to inspect sadar and sub-divisional Excise offices besides his own at least once a year with approval of the Commissioner of Excise. He is also required to inspect the warehouses and the distilleries.
