Section 19(2)(viii) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(viii) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955

(viii)provide for the distinguishing of excisable goods which have been manufactured under licence, of materials which have been imported under licence and of goods on which duty has been paid or which are exempt from duty under this Act;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 19(2)(viii) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955