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State of Assam - Section

Section 230 in Instructions Relating to Liquor

230. Refunds.

- The Commissioner of Excise is authorised to sanction refund of Excise and opium revenue. All refunds should be noted against the original payment in the remarks column of the register in which the payment was noted. An order of refund will remain in force for a period of six months and if the refund be not made within this period fresh sanction must be obtained.