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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 95(e) in The Dadra and Nagar Haveli Excise Regulation, 2012

(e)any duty, or fee levied, assessed or collected or purported to have been levied, assessed or collected under the Regulation under repeal before the commencement of this Regulation shall be deemed to have been validly levied, assessed or collected in accordance with law :