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[Cites 0, Cited by 0] [Section 29A(2)] [Section 29A] [Entire Act]

Bengal Presidency - Subsection

Section 29A(2)(b) in Bengal Excise Act, 1909

(b)any duty on an excisable article produced outside India and imported into the [State] [Substituted by paragraph 4(1), ibid for the word Province.] whether across a customs frontier as [defined] [For definition of frontier by Central Government, please see Government of India, Ministry of Finance (Revenue Division) notification No. SectionR.O.1683 (122-Cus) dated 6.8.1955, published in the Gazette of India of 1955, Part II, section 3, page 1521.] by the Central Government or not;