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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 29(3) in The Dadra and Nagar Haveli Excise Regulation, 2012

(3)The Administrator may, for the purpose of allowing any abatement under sub-section (1), take into account the amount of duty of excise, post-manufacturing expenses, sales tax and other taxes, if any, payable on such goods.