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 89] [Entire Act] State of Assam - Subsection Section 89(2) in Assam Excise Rules, 1945 (2)The quality of liquor in terms of 30 U.P. and 80 U.P. or at such strengths as may be prescribed by the Provincial Government or the Governor of Assam, as the case may be, from time to time.
