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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 31(3)(i) in The Dadra and Nagar Haveli Excise Regulation, 2012

(i)in a case in which duty of excise has not been paid or has been short levied or short-paid, the date on which the duty is to be paid under this Regulation or the rules made thereunder;