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[Cites 0, Cited by 0] [Section 27A] [Entire Act]

State of Chattisgarh - Subsection

Section 27A(2) in Chhattisgarh Excise Act, 1915

(2)The duties to which this section applies are -
(a)any duty on intoxicants which are not excisable articles within the meaning of this Act;
(b)any duty on an excisable article produced outside India and imported into the State whether across a customs frontier as defined by the Central Government or not.