Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 403 in The Central Excise Act, 1944 403. The words the bringing of excisable goods into India from the State of Jammu and Kashmir, or omitted by Act 41 of 1954, S. 2 and Sch.
