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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Telangana - Subsection

Section 8(17) in Telangana Excise Act, 1968

(17)"import" except in the phrase "Import into India" means,-
(a)to bring into any area of the State to which this Act extends from any other area of the State to which this Act does not extend;
(b)to bring into the State otherwise than from a customs station, as defined in section 2 of the Customs Act 1962;