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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Assam - Subsection

Section 208(17) in Assam Excise Rules, 1945

(17)The District Collector or Sub-divisional Officer by whom the settlement is made shall deliver each licence to the person entitled to receive it, after satisfying himself that the amount of security has been duly deposited. He shall take the receipt on the counterfoil of the licence. In these cases, where the licensees are illiterate, and unable to sign, their thumb impressions shall be taken on the counterfoil.