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[Cites 0, Cited by 0] [Section 28(4)] [Section 28] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 28(4)(a) in The Dadra and Nagar Haveli Excise Regulation, 2012

(a)excise duty to be charged in the case of liquor and other intoxicants either on the quantity produced in, or passed out of a manufactory or warehouse licensed or established under this Regulation, or in accordance with such scale of equivalents, calculated on the quantity of materials used or by the degree of attenuation of the wash or wort, as may be prescribed;