Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] Union of India - Subsection Section 47(viii) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955 (viii)All alterations in arrangement of building and plants shall be made only with the previous sanction of the Excise Commissioner
