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 135] [Entire Act] State of Assam - Subsection Section 135(d) in Assam Excise Rules, 1945 (d)if issued to educational institutions, laboratories, firms and museums specified by the Provincial Government the indent being signed by the Civil Surgeon or any other officer specified by the Provincial Government ;
