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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(8) in The M.P. Excise Act, 1915

(8)[ "excise revenue" means revenue derived or derivable from [any duty, fee, tax, penalty, payment] [Substituted by M.P. Act No. 23 of 1979.] (other than a fine imposed by a Court of Law) or confiscation imposed or ordered or agreed to under the provisions of this Act, or of any law for the time being in force relating to liquor or intoxicating drugs;]