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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(4) in Chhattisgarh Excise Act, 1915

(4)Nothing contained in this section shall be construed to preclude the State Government from enhancing or reducing the rates of duty during the course of a financial year and the power to enhance or reduce the rate of duty shall include power to give retrospective effect to such enhancement or reduction from a date not earlier than the commencement of the financial year.