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 351 in Assam Excise Rules, 1945 351. Method of disposal of things confiscated. - The disposal of things confiscated by order of a Magistrate or of a Collector shall be regulated as stated in the following rules.
