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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 31(3)(ii) in The Dadra and Nagar Haveli Excise Regulation, 2012

(ii)in a case where duty of excise is provisionally assessed under this Regulation or the rules made thereunder, the date of adjustment of duty after the final assessment thereof;