Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Andaman and Nicobar Islands - Section Section 27 in The Andaman and Nicobar Islands Excise Regulation, 2012 27. Nature and components of excise revenue.- The excise revenue shall be levied and recovered under the following heads, namely: (a)duty;(b)licence fee;(c)label registration fee; and(d)import or export fee.
