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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Telangana - Subsection

Section 23(1) in Telangana Excise Act, 1968

(1)Instead of or in addition to any excise duty or fees leviable under section 21 and 22, the Commissioner or any other officer authorised may accept payment of a sum in consideration of the grant of lease or licence or both for the exclusive privilege in respect of liquor or any other intoxicant under section 17.