Section 71(1)(c) in The Assam Excise Act, 2000

[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Assam - Subsection

Section 71(1)(c) in The Assam Excise Act, 2000

(c)any materials such as are ordinarily used in the manufacture of any intoxicant; if the person found in possession thereof fails to account satisfactorily for such possession, it may be presumed until the contrary is proved, that his possession was in contravention of the provisions of this Act.

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State of Assam - Subsection

Section 71(1)(c) in The Assam Excise Act, 2000