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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Puducherry - Subsection

Section 2(11) in Pondicherry Excise Act, 1970

(11)"Excise Revenue" means revenue derived or derivable from any duty, fee, tax, rent, fine or confiscation imposed or ordered under the provisions of this Act or any other law for the time being in force relating to liquor or intoxicating drugs;