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 2] [Section 75] [Entire Act] State of Assam - Subsection Section 75(1) in The Assam Excise Act, 2000 (1)When in any case tried by a Magistrate, the Magistrate decided that anything is liable to confiscation under Section 74 he shall order such thing to be confiscated at the disposal of the Collector.
