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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(iv) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955

(iv)regulate the production or manufacture [or any process] [ Substituted by Act 58 of 1960, Section 3 and Schedule II, for " of any process" (w.e.f. 26.12.1960).] of production or manufacture, the possession and storage of dutiable goods or of any component parts or ingredients or containers thereof, so far as such regulation is essential for the proper levy and collection of duties levied under this Act;