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 175 in Assam Excise Rules, 1945 175. Importing of charas in excess of the prescribed limit is prohibited. - No quantity of charas, in excess of the quantity specified in the permit granted under Rule 173, shall be imported.
