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[Cites 0, Cited by 1] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(1) in Andhra Pradesh Excise Act, 1968

(1)The Government may, by notification levy an excise duty [including additional excise duty] [Inserted by Act No. 9 of 2017, dated 1.5.2017] on any excisable article manufactured or produced in the State [x x x x x] at such rate, not exceeding the rates mentioned in the Schedule, as may be specified in the notification.