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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Madhya Pradesh - Subsection

Section 25(2)(iv) in The M.P. Excise Act, 1915

(iv)[ The value of excisable articles based on principles as may be prescribed] [Inserted by M.P. Act No. 13 of 1992.].