Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Haryana - Subsection

Section 7(a) in The Punjab Excise Fiscal Orders, 1932

(a)When the same consignment of bhang is-
(i)imported or exported; or
(ii)imported and transported; or
(iii)transported and exported; or
(iv)transported or retransported, in the course of the same or a continuing business transaction, duty shall be levied once only in respect of the whole of such transaction;