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] [Section 208] [Entire Act] State of Assam - Subsection Section 208(15) in Assam Excise Rules, 1945 (15)After the settlement has been concluded, no alteration in the serial number of shops or in the fees paid therefor shall be made without the previous sanction of the State Government.
