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[Cites 0, Cited by 0] [Section 410] [Entire Act]

Union of India - Subsection

Section 410(xiv) in The Central Excise Act, 1944

(xiv)authorise and regulate the inspection of factories and provide for the taking of samples, and for the making of tests, of any substance produced therein, and for the inspection or search of any place or conveyance used for the production, storage, sale or transport of salt, and so far as such inspection or search is essential for the proper levy and collection of the duties imposed by this Act, of any other excisable goods;