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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(5) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

(5)No refund or abatement of excess duty shall be allowed on any quantity of a batch of preparation issued on payment of such duty and prior to the receipt of the Chemical examiner's report, if the strength is found to be lower than that declared by the licensee.