Section 27(3)(i) in Bihar Excise Act, 1915

[Cites 0, Cited by 0] [Section 27(3)] [Section 27] [Entire Act]

State of Jharkhand - Subsection

Section 27(3)(i) in Bihar Excise Act, 1915

(i)duty shall not be imposed thereunder on any article which has been imported into India and was liable, on such importation, to duty under the [Indian Tariff Act, 1894 (8 of 1894)] [See now Indian Tariff Act, 1934.], or the [Sea Customs Act, 1878 (8 of 1878)] [See now Customs Act, 1962.], if-

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jharkhand - Subsection

Section 27(3)(i) in Bihar Excise Act, 1915