Section 636(3)(b) in Rules under the United Provinces Excise Act, 1910

[Cites 0, Cited by 0] [Section 636(3)] [Section 636] [Entire Act]

State of Uttar Pradesh - Subsection

Section 636(3)(b) in Rules under the United Provinces Excise Act, 1910

(b)where the export is made to a State or Union Territory with which the State of Uttar Pradesh has entered into a reciprocal arrangement for the adjustment of the excise duty by book transfer, and the rate of duty in the importing State) or Union

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State of Uttar Pradesh - Subsection

Section 636(3)(b) in Rules under the United Provinces Excise Act, 1910