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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Assam - Subsection

Section 40(ii) in Instructions Relating to Liquor

(ii)It will be the duty of inspecting officers to examine this register frequently and sign it immediately under the last entry in the index, and whenever it is found that any circular order, etc., has not been pasted therein or has been pasted out of consecutive order, the defect should be remedied at once if possible and the fact noted in the inspection report.