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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Goa - Subsection

Section 38(4) in The Goa, Daman and Diu (Excise Duty) Rules, 1964

(4)The duty paid in respect of rectified spirit or absolute alcohol sold for medical purposes by any licensed vendor to the satisfaction of Commissioner shall be refunded.Export and Transport