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[Cites 0, Cited by 6] [Section 297(1)] [Section 297] [Entire Act]

Union of India - Subsection

Section 297(1)(b) in Government of India Act, 1935

(b)by virtue of anything in this Act have power to impose any tax, cess, toll, or due which, as between goods manufactured or produced in the Province and similar goods not so manufactured or produced, discriminates in favour of the former, or which, in the case of goods manufactured or produced outside the Province, discriminates between goods manufactured or produced in one locality and similar goods manufactured or produced in another locality.