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] [Entire Act] State of Assam - Section Section 214 in Instructions Relating to Liquor 214. Procedure on promotion. - When an Excise Officer is promoted to an appointment which requires a higher amount of security, he shall execute a fresh security bond. This is not required in the case of acting appointment.
