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State of Telangana - Section

Section 68B in Telangana Excise Act, 1968

68B. [ Power of the State Government to notify exemptions or grant relaxations. [Section 68-B with marginal heading inserted by Act No.35 of 2005.]

- The State Government may, by notification, in the [Telangana] Gazette and subject to such restrictions and conditions as may be specified in such notification, make exemption or grant relaxation in respect of any of the provisions of the Act.]