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[Cites 0, Cited by 1] [Section 19(2)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2)(ii) in The Medicinal And Toilet Preparations (Excise Duties) Act, 1955

(ii)prohibit absolutely, or with such exceptions, or subject to such conditions as the Central Government may think fit, the manufacture, or any process of the manufacture, of dutiable goods or of any component parts or ingredients or containers thereof, except on land or premises approved for the purpose;