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

Andaman and Nicobar Islands - Subsection

Section 95(a) in The Andaman and Nicobar Islands Excise Regulation, 2012

(a)any duty or fee levied, assessed or collected or purporting to have been levied, assessed or collected under the provisions under repeal, and the rules made thereunder, before the date of commencement of this Regulation shall be deemed to have been validly levied, assessed or collected in accordance with law;