Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Jharkhand - Subsection Section 2(6a) in Bihar Excise Act, 1915 (6a)[ "Excise duty" and "Countervailing duty" means any such excise duty, or countervailing duty, as the case may be, as is mentioned in [Entry 51] [Inserted by AO.] of List II in the Seventh Schedule to [the Constitution;] [Substituted by ALO.]
