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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Puducherry - Subsection

Section 21(1) in Pondicherry Excise Act, 1970

(1)The Government may, by notification, levy an excise duty on any excisable article manufactured or produced in the Union territory under any licence or permit granted under this Act at such rate, not exceeding the rates mentioned in Schedule I as may be specified in the notification.