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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Assam - Subsection

Section 81(1) in Assam Excise Rules, 1945

(1)When any person desired to remove country spirit from any distillery or warehouse for export to any other Province in British India, under a bond for payment of excise duty, he must execute a bond, in the form prescribed by the Provincial Government, or the Governor of Assam, as the case may be, before the Collector of the district in which the distillery or warehouse is situated.