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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Telangana - Subsection

Section 21(1) in Telangana Excise Act, 1968

(1)The Government may, by notification, levy an excise duty on any excisable article manufactured or produced in the State [xxx] [Omitted by Act No.23 of 1971.] at such rate, [xxx] [Omitted by G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] as may be specified in the notification.