Section 9(2)(i) in The Bengal Excise Act, 1909

[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Tripura - Subsection

Section 9(2)(i) in The Bengal Excise Act, 1909

(i)the duty (if any) imposed on such importation the Indian Tariff Act. 1934 (32 of 1934), or the Sea Customs Act, 1878 (8 of 1878), has been paid, or

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State of Tripura - Subsection

Section 9(2)(i) in The Bengal Excise Act, 1909