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[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

State of Andhra Pradesh - Subsection

Section 4A(2)(i) in Andhra Pradesh Excise (Import, Export and Transport of Indian Liquor and Foreign Liquor-Permits) Rules, 2005

(i)Countervailing duty and import fee as prescribed is paid