Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(e) in The Central Excise Act, 1944

(e)factory means any premises, including the precincts thereof, wherein or in any part of which excisable goods 19[* * *] are manufactured, or wherein or in any part of which any manufacturing process connected with the production of these goods is being carried on or is ordinarily carried on;