18H. [ Exemption from payment of excise duty, countervailing duty or fee. [Inserted by Tamil Nadu Act No. 51 of 1981.]
- The State Government may, by notification and subject to such conditions, if any, as the State Government may specify in such notification, -(1)make an exemption, reduction in rate or other modification in regard to the excise duty, countervailing duty or any fee payable by or under this Act by any person or class of persons ; and(2)cancel or vary such exemption, reduction or other modification.]
