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[Cites 0, Cited by 5] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(4) in The Sugar Cess Act, 1982

(4)The provisions of the Central Excises and Salt Act, 1944, (1 of 1944.) and the rules made thereunder, including those relating to refunds and exemptions from duty, shall, so far as may be, apply in relation to the levy and collection of the said duty of excise as they apply in relation to the levy and collection of the duty of excise on sugar under that Act.