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

Andaman and Nicobar Islands - Subsection

Section 2(50) in The Andaman and Nicobar Islands Excise Regulation, 2012

(50)"special duty" means a tax on the import of any excisable article being an article on which countervailing duty as is mentioned in entry 51 of List II in the Seventh Schedule to the Constitution is not imposable on the ground merely that such article is not being manufactured or produced in the territory;