Section 27(3)(i) in The Bihar and Orissa Excise Act, 1915

[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Odisha - Subsection

Section 27(3)(i) in The Bihar and Orissa Excise Act, 1915

(i)duty shall not be imposed thereunder on any article which has been imported into [India] [Substituted by A.L.O., 1951.] and was liable, on such importation, to duty under the Indian Tariff Act, VIII of 1894, or the Sea Customs Act, VIII of 1878, if

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State of Odisha - Subsection

Section 27(3)(i) in The Bihar and Orissa Excise Act, 1915