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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1)(iii) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

(iii)If such differences are found to occur frequently, the Excise Commissioner may order the cancellation of the licence held by the manufacturer.