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[Cites 0, Cited by 0] [Section 1A] [Entire Act]

State of Assam - Subsection

Section 1A(i) in The Assam Excise Rules, 2016

(i)"Overseas Foreign Liquor" means Liquor imported to India from overseas countries which had paid duty on its import under the Indian Tariff Act, 1934 or the Sea Customs Act, 1878, as amended up-to-date or under any latest arrangement of liberalized import policy of the Central Government, but does not include denatured spirit;