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[Cites 0, Cited by 1] [Section 25(2)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2)(xxa) in The Rubber Act, 1947

(xxa)[ the cases and circumstances in which the duty of excise under section 12 shall be payable by the owner and the manufacturers respectively, the manner in which the duty may be assessed, paid or collected, the regulation of the production, manufacture, transport or sale of rubber in so far as such regulation is necessary for the proper levy, payment or collection of the duty;] [Inserted by Act 21 of 1960, Section 3 (w.e.f. 1.11.1960). ]