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[Cites 0, Cited by 0] [Section 68C(1)] [Section 68C] [Entire Act]

State of Karnataka - Subsection

Section 68C(1)(i) in The Karnataka Excise Act, 1965

(i)the recovery of any sum or fee or both levied in consideration of grant or lease of any exclusive or other right under this Act, or the rules made thereunder or any fee, duty or countervailing, duty and including licence fee and litre fee or any other fee levied under this Act or the rules made thereunder;