Section 27(3)(i) in Bihar Excise Act, 1915

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State of Bihar - Subsection

Section 27(3)(i) in Bihar Excise Act, 1915

(i)duty shall not be imposed thereunder on any article which has been imported into India and was liable, on such importation, to duty under the Indian tariff Act, 1894 (8 of 1894), or the Sea Customs Act, 1878 (8 of 1878) if-

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State of Bihar - Subsection

Section 27(3)(i) in Bihar Excise Act, 1915