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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Andaman and Nicobar Islands - Subsection

Section 2(21) in The Andaman and Nicobar Islands Excise Regulation, 2012

(21)"excise revenue" means revenue derived or derivable from any payment, duty, fee, tax, confiscation or fine imposed or ordered under this Regulation, or of any other law for the time being in force relating to liquor, but does not include fine unposed by a court of law;