Section 2(17) in Andhra Pradesh Excise Act, 1968

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State of Andhra Pradesh - Subsection

Section 2(17) in Andhra Pradesh Excise Act, 1968

(17)"import" except in the phrase "import into India" means,-

(a)to bring into any area of the State to which this Act extends from any other area of the State to which this Act does not extend;

(b)to bring into the State otherwise than from a Customs Station as defined in Section 2 of the Customs Act, 1962 (Central Act 52 of 1962);