Section 4(8)(c) in Assam Temperance Act, 1926

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State of Assam - Subsection

Section 4(8)(c) in Assam Temperance Act, 1926

(c)pachwai when manufactured at home in accordance with the prescribed rules solely for home consumption and not for sale.

(ii)"Imported liquor" means liquor which has been imported into the whole of India except Part B States :