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

Dadra And Nagar Haveli - Subsection

Section 2(28) in The Dadra and Nagar Haveli Excise Regulation, 2012

(28)"excise revenue" means revenue derived or derivable from any payment, duty, fee, tax, confiscation or fine imposed or ordered under this Regulation, or of any other law for the time being in force relating to liquor, but does not include fine imposed by a court of law;