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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(3)(i) in Chhattisgarh 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 Sea Customs Act, 1878 (VIII of 1878), or the Indian Tariff Act, 1894 (VIII of 1894);