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[Cites 0, Cited by 2] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Central Excise Act, 1944

(2)The provisions of sub-section (1) shall apply in respect of all excisable goods which are produced or manufactured in India by or on behalf of the Government, as they apply in respect of goods which are not produced or manufactured by the Government.