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 8] [Entire Act] State of Telangana - Subsection Section 8(23) in Telangana Excise Act, 1968 (23)"notification" means a notification published in the [Telangana] [Substituted by G.O.Ms.No.162, Revenue (Excise-II) Department, dated 10.09.2015.] Gazette, and the term notified? shall be construed accordingly;
