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[Cites 0, Cited by 0] [Section 660(3)] [Section 660] [Entire Act]

State of Uttar Pradesh - Subsection

Section 660(3)(d) in Rules under the United Provinces Excise Act, 1910

(d)Duty on Indian-made medicated wines excluding those contained in the Schedule, appended to the Medicinal and Toilet Preparations (Excise Duties) Rules, 1956 will be charged at the rates given in item 6 of Appendix B-1I.