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[Cites 0, Cited by 1] [Section 106] [Entire Act]

State of Maharashtra - Subsection

Section 106(a) in The Maharashtra Prohibition Act

(a)In the case of an excisable article imported—
(i)by payment either in the State at the time of its import or in the State or territory of export at the time of its export, or
(ii)by payment upon issue for sale from a warehouse established or licensed under the provisions of this Act;