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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Goa - Subsection

Section 42(2) in The Goa Excise Duty Act, 1964

(2)For the removal of doubts it is hereby declared that nothing in this Act shall apply to the import, export [or possession of foreign liquor] [Substituted by the Amendment Act 11 of 1973.] or other articles dealt with by any law relating to Customs or Central Excise.